Section 7(4) in The U.P. (Regulation Of Building Operations) Act, 1958
(4)Where no orders are communicated within the period mentioned in sub-section (3) granting or refusing the permission, the applicant may by a written communication call the attention of the Prescribed Authority to the omission or neglect, and if such omission or neglect continues for a further period of thirty days the Prescribed Authority shall be deemed to have permitted the proposed work:Provided that nothing in this sub-section shall be construed to authorize any person to act in contravention of the [regulations] [Substituted by U.P. Act No. 41 of 1976.] issued under [this Act] [Substituted by U.P. Act No. 11 of 1960.][7A. Cancellation of permission obtained under fraud. - If at any time, after a permission has been granted under sub-section (2) of Section 7, the Prescribed Authority is satisfied that such permission was granted in consequence of any material misrepresentation made or any fraudulent statement or information furnished the Prescribed Authority may cancel such permission, for reason to be recorded in writing and any work done thereunder shall be deemed to have been done without such permission] [Added by U.P. Act No. 2 of 1964.]
