Section 14 in Punjab Urban Planning and Development Building Rules, 2018
14. Revocation of sanction.
- The sanction granted under these rules can be revoked by the Competent Authority, if it is found that such sanction has been obtained by the owner by misrepresentation of material facts or fraudulent document submitted along with the building plan application or otherwise or the majority of construction is not being done in accordance with the sanction granted.
