Section 76O in Karnataka Town and Country Planning Act, 1961
76O. Power of Planning Authority to suspend or revoke permission etc.
- Planning Authority may suspend or revoke any licence, permission or sanction granted by it if,-(i)the grantee has evaded or committed breach of any of the restrictions or conditions subject to which such licence, permission or sanction was granted; or(ii)the grantee is convicted for contravention of any of the provisions of this Act, or of any rule, bye-law or regulation made thereunder in respect of any matter relating to such licence, permission or sanction, or(iii)the grantee has obtained the licence, permission or sanction by misrepresentation or fraud:Provided that before making any order under this section the Planning Authority shall give the grantee a reasonable opportunity of making representation against the proposed order.]
