Section 22 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
22. Sanction presumed if no action taken on it for 40 days. - If an intimation of the rejection of the plan is not received by the applicant within 40 days of the delivery of the application at the office of the Executive Engineer, the applicant can presume the plan to be accepted and can proceed with the construction of the building or any additions and alterations thereto.
