Section 342(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of giving permission to the erection of buildings;(b)the manner of effecting repairs in and pulling down, securing and removing of dangerous buildings and recovery of expenses of such repairs, pulling down, securing or removal;(c)the restrictions under which alterations may be made in the use of buildings;(d)the inspection of newly constructed buildings;(e)the conditions on which loans may be granted out of the Corporation Fund for building and the form of application for such loans.
