Section 22(4) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(4)The transferee shall within ______years from the date of auction namely __________ complete the construction of ____________(state here House, Shop, Factory, Temple, Sarai, Schools, etc., as the case may be) on the said site in accordance with the Punjab Capital (Development and Regulation) Buildings Rules, 1952 :Provided that the time limit under this clause may be extended by the Estate Officer if he is satisfied that the failure to complete the building within the said time was due to some causes beyond the control of the transferee.
