Section 11D(5) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(5)No application under sub-rule (1) shall be entertained unless it is presented within six months of the date of appeal/revision as the case may be.Provided that in the case of an order of resumption passed earlier, the period of six months referred to above, shall begin to run from coming into force of this rule :Provided further that the Estate Officer may entertain an application after expiry of six months if he is satisfied that there was good and sufficient reason for not presenting the application within the said period of six months.
