Section 12 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
12. Time within which Building is to be erected.
- [Section 22 (2) (c)] - In the case of sale of site, the transferee shall complete the building within five years from the date of issue of allotment order, in accordance with the rules regulating the erection of buildings, unless otherwise it is mutually agreed upon that the construction shall be completed within any period less than five years. This time limit may be extended by the Estate Officer if he is satisfied that the failure to complete the building within the said five years, or the period mutually agreed upon, was due to causes beyond the control of the transferee.
