Section 9 in Faridabad Complex Administration Building Rules, 1989
9. Validity of sanctioned plans. Sections 43(2). 57(2)(m).
- Every sanction for the erection or re-erection of any building which shall be given or be deemed to have been given, shall remain in force for one year only from the date of such sanction. In case the construction is started within one year or completed within two years, the sanction shall be deemed to have lapsed with respect to that portion of the building which has not been so commenced or so completed but such lapse shall not bar any subsequent application.
