Section 10 in Punjab Urban Planning and Development Building Rules, 2018
10. Presumption of sanction.
- If the competent authority fails to convey approval or rejection within a period of sixty days of the receipt from any person of a valid application, complete in all respect to erect or re-erect a building, the plans shall without prejudice to the provisions of these rules and the restrictions specified for erection or re-erection of buildings, be deemed to have been sanctioned and the applicant may proceed with the erection or re-erection of building or carryout any development work as described in the application and in any accompanying documents, but not so as to contravene any of the provisions of the Act and rules made thereunder and the restriction specified for erection or re-erection of buildings.
