Section 14(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(2)If the construction work is not completed by the allottee within the fixed period and he requests for additional period, the Market Committee may give additional period of six months for completing the construction work. Within the period the allottee shall have to complete the expected construction work, failing which the land/structure shall be deemed to have been taken back in possession by the Market Committee.
