Section 81 in New Town, Kolkata Development Authority Act, 2007
81. Power to Development Authority to cancel permission on the ground of material misrepresentation by applicant.
- If, at any time, the Development Authority is satisfied that such sanction has been given in consequence of any material misrepresentation or fraudulent statement contained in the plans, elevation sections or specifications of land or any material particulars submitted in respect of such building, it may cancel such sanction, and any work done thereunder shall be deemed to have been done without sanction.
