Section 117(2) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(2)[ The Chief Administrator may refuse to sanction the erection or re-erection of any building which is in contravention of any of these rules or for any other reason to be communicated to the applicant which seems to be just and sufficient as affecting such building. Further the Chief Administrator may also revoke the sanction of any building if such a sanction is an contravention or any of provision of these rules, provided the building has not been completed.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
