Section 13(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(2)[ The time limit specified in sub-rule (1) may be extended by the Estate Officer in the manner and on payment of such fee as fixed by the Authority or its committee from time to time, if he is satisfied that the failure to complete the building within the said period was due to a cause beyond the control of transferee.] [Substituted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.]
