Section 13 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
13. Time within which building is to be erected.
- [The purchaser shall complete the building within one year of the date of the sale] [Substituted for the first sentence of rule 13, vide Punjab Government Notification No. 3207/U, dated 21.4.1951, published in Punjab Government Gazette, 1951, pages 445.]. The time limit of the completion may be extended by the Deputy Commissioner of the district if the purchaser shows that his failure to complete the building within the time stipulated, was due to reasons beyond his control.
