217. Power to Board of Councilors to cancel permission on the ground of material misrepresentation by applicant.
- If, at any time, sanction or provisional sanction to erect any building has been given and the Board of Councilors is satisfied that such sanction was given in consequence of any material misrepresentation or fraudulent statement contained in the plans, elevation sections or specifications or land or any material particulars submitted in respect of such building, it may cancel such sanction, and any work done thereunder shall be deemed to have been done without sanction.
