Section 453 in The Orissa Municipal Corporation Act, 2003
453. Power of Commissioner to cancel permission on the ground of misrepresentation by applicant.
- If at any time, permission has been given to proceed with any building or work the Commissioner is satisfied that such permission was granted in consequence of any misrepresentation or fraudulent statement contained in the notice or information furnished or further information given, if any, he may cancel such permission and any work done thereunder shall be deemed to have been done without his permission.
