Section 10 in Faridabad Complex Administration Building Rules, 1989
10. Revalidation of plans. Sections 43(2), 57(2)(m).
- In case the construction could not be started within one year or has been started and could not be completed within the stipulated period due to reasons beyond the control of the applicant, he may apply for extension or revalidation or his plans before the sanction has lapsed. No fees for extension or revalidation of his plans shall be charged. The Chief Administrator after making necessary enquiries and satisfying himself in all aspects of the case may pass an order revalidating the plans for a period of one year. No further revalidation or plans shall be granted in any case.
