Section 5 in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
5. The applicant.
- Shall commence the construction work within three months of the receipt of the sanction of the plan failing which the sanction shall be deemed to have been automatically cancelled and fresh sanction shall have to be obtained in respect of any construction that may be started after a period of 3 months from the date of original sanction.
