Section 3(ix) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(ix)[ the allottee shall complete construction on the plot in accordance with the sanctioned building plan within two years from the date of allotment;] [Clause (ix) omitted by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008. which however read as ]
