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State of Jharkhand - Section

Section 17 in Jharkhand Building Byelaws 2016

17. Cancellation.

- 17.1 If any time after permission to proceed with any building or development work has been given, the Authority is satisfied that such permission was granted in consequence of any material misrepresentation or fraudulent statement contained in the application given or information furnished, the. Authority may cancel such permission and any work done thereafter shall be deemed to have been done without permission.