Section 6(2) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
(2)A construction plan duly sanctioned by the local authority shall be produced within three months from the date of issue of such provisional certificate failing which no final certificate shall be issued by the Controller :Provided that the Controller may, for reasons to be recorded in writing and upon being satisfied that there is sufficient reason for delay, extend the time for production of such sanctioned plan by not more than one month.
