Section 8 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
8. Revoking of Permission.
- The Executive Authority or District Panchayat Officer may revoke any permission issued under these rules whenever it is found that there' has been any false statement or wrong permission is issued or any misinterpretation of any material fact or rule on which the permission was sanctioned.
