Section 15(9) in U.P. Urban Planning and Development Act, 1973
(9)[ If at any time after the permission has been granted under Subsection (3), the vice-Chairman is satisfied that such permission was granted in consequence of any material misrepresentation made or any fraudulent statement or information furnished, he may cancel such permission for reasons to be recorded in writing and any work done there under shall be deemed to have been done without such permission).Provided that a permission shall not be cancelled without affording to the person or body concerned a reasonable opportunity of being heard.] [Inserted by section-3(c) of amendment act-1997 (Act No-3 of 1997) dated 02.05.1997]
