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State of Maharashtra - Section

Section 17 in Nagpur Improvement Trust Land Disposal Rules, 1983

17. Time limit for completion of building.

- [(1) The lessee shall complete the construction of building, structure or works for which plans have been approved by the Trust within three years from the date on which the possession of the plot is offered to him.] [Substituted by Nagpur Improvement Trust Land Disposal (Amendment) Rules, 1991]
(2)The Chairman may, in his discretion, permit extension of time prescribed [up to a maximum period of another three years] [Inserted by Nagpur Improvement Trust Land Disposal (Amendment) Rules, 1991]for completion of building, structure or other works on payment of additional premium at this following rates -
Up to 1 year 5% of the premium.
Between 1-2 years 10% of the premium.
Between 2-3 years 25% of the premium.