Section 264A in West Bengal Municipal Corporation Act, 2006
264A. [ Sanction accorded under misrepresentation. [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
- If, at any time after the communication of sanction or provisional sanction to the erection of any building or the execution of any work, the Commissioner is satisfied that such sanction or provisional sanction was accorded in consequence of any material misrepresentation or any fraudulent statement in the notice given or information furnished under section 262 or section 262B or section 262C, he may, by order in writing, cancel, for reasons to be recorded, such sanction or provisional sanction, and any building or any work, commenced, erected or executed shall be deemed to have been commenced, erected or executed without such sanction and shall be dealt with under the provisions of this Act:Provided that before making any such order, the Commissioner shall give a reasonable opportunity of hearing to the person affected as to why such order should not be made.
