Section 11(2) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(2)The Government shall have the power to cancel any order issued under these rules at any time, after hearing the applicant once, if it has come to the notice that the information furnished by the applicant or the certification made by the licensee in the plans and in the application in Form I-A or structural stability certificate issued by the Structural Engineer, is by suppression or misrepresentation of facts.
