Section 450 in Greater Hyderabad Municipal Corporation Act, 1955
450. Power of Commissioner to cancel permission on the ground of material misrepresentation by applicant.
- If at any time after permission to proceed with any building or work has been given, the Commissioner is satisfied that such permission was granted in consequence of any material misrepresentation or fraudulent statement contained in the notice given or information furnished under section 428 or 433 or in the further information if any, furnished, he may cancel such permission and any work done thereunder shall be deemed to have been done without his permission.Inspection.
