Section 52(3) in The Maharashtra Village Panchayats Act, 1959
(3)No person who becomes entitled under sub-section (1) or (2) to proceed with any intended work of erection or re-erection shall commence such work after the expiry of one year from the date on which he became entitled so to proceed therewith, unless he shall have against become so entitled by a fresh compliance with the provisions of the preceding sub-sections.
