Section 26F in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
26F. Duration of sanction.
- The permission granted under rule 26-E shall remain valid [for a period of two years from the date of order] [Substituted 'for a period of one year form the date of order' vide Haryana Government Notification No 8DP-97/3423 dated 25-3-1997.] during which period all works for putting the said land to the permitted use shall be completed :Provided that the permission may be renewed up to a further period of one year if the Director is satisfied that the delay in execution of works was for reasons beyond the control of the applicant.]
