Section 347 in Arunachal Pradesh Municipal Act, 2007
347. Sanction or provisional sanction accorded under misrepresentation.
- 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 Chief Municipal Executive Officer/ Municipal Executive Officer is satisfied that such sanction or provisional sanction was accorded in consequence of any materials misrepresentation or any fraudulent statement in the notice given or information furnished under section 341 or section 342 or section 343, he may by order in writing, cancel for reasons to be recorded in writing such sanction or provisional sanction as the case may be 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 accordingly under the provisions of this chapter :Provided that before making any such order, the Chief Municipal Executive Officer/ Municipal Executive Officer shall give a reasonable opportunity to the person affected to show cause as to why such order should not be made.
