Section 18 in Pepsu Townships Development Board Disposal of Property Rules, 2003
18. Time for construction or utilisation of site.
- Section 45(2)(g) - The transferee shall complete the building on the site within a period of three years from the date of the issue of acceptance letter in accordance with the conditions specified by the Board in this behalf. This time limit may be extended by the Chairman for a period not exceeding six months if, he is satisfied that the failure to complete the building is due to the circumstances beyond his control. Beyond that, extension may be given by the board for a period not exceeding one year.
