Section 258 in The Bombay Provincial Municipal Corporations Act, 1949
258. Power to Commissioner to cancel permission on the ground of material misrepresentation by applicant. - If at any time after permission to proceed with any building or work has been given under the rules, the Commissioner is satisfied that such permission was granted in consequence of any material misrepresentation or fraudulent statement contained in the notice given or information furnished under section 253 or 254, or of further information, if any, furnished, he may cancel such permission, and any work done thereunder shall be deemed to have been done without his permission.
