Section 38 in Bihar Regional Development Authority Act, 1974
38. Sanction accorded under misrepresentation.
- If at any time after the sanction to erection of any building or addition or alteration thereto has been accorded, the Vice-Chairman is satisfied that such sanction was accorded in consequence of any material misrepresentation or fraudulent statement contained in the notice given or information furnished under Section 37 he, may be order in writing and for reasons to be recorded cancel such sanction and erection or any building or addition or alteration thereto shall be deemed to have been done without such sanction :Provided that before making any such order the Vice-Chairman shall give reasonable opportunity to the person affected to explain as to why such order should not be made.
