Section 180(6) in The U.P. Municipalities Act, 1916
(6)[ The] [Added by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may within six months cancel or modify a sanction granted by it under sub-section (1) if it is found that the sanction was secured through fraud or misrepresentation and any work done thereunder shall be deemed to have been done without such sanction :Provided that before cancelling or modifying any sanction, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall give a reasonable opportunity to the party concerned of being heard.
