Section 13(1) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(1)If the State Board may suo motu at any time examine the record of a District Board or an industrial Area board in respect of any proceedings under this Act and if the State board is satisfied that the clearance or certificate of license under this Act has been obtained by misrepresentation as the essential facts, the State Board may, by order direct the authority concerned to revoke the license or certificate or clearance issued by them:Provided that the State Board shall not pass any order affecting any party unless such party has had an opportunity of making a representation.
