Section 31 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
31. Power of the Municipal Commissioner to cancel permission :
If, at any time after the permission is obtained under these regulations the Municipal Commissioner is satisfied that such permission was granted in consequence of material misrepresentation or fraudulent statement contained in the application made under regulations 14 and 16 or in the plan, elevation or section or specification submitted therewith, he may cancel such permission. Any work done thereunder shall be deemed to have been done without permission :Provided that before making any such order, the Municipal Commissioner shall give a reasonable opportunity to the person affected as to why such order should not be made.
