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State of Tripura - Section

Section 132 in Tripura Municipal Act, 1994

132. Power to cancel permission.

- If, at any time sanction or provisional sanction to erect any building has been given and the Municipality is satisfied that such sanction was given in consequence of any material mispresentation 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 done without sanction.