Section 176(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)The provisions of this Act and of any rules or bye-laws made thereunder as to the level and width of a public street and the height or a building abutting thereon shall also apply to the case of a street referred to in sub-section (1); and all other particulars referred to in that sub-section shall be subject to the approval of the Kshettra Panchayat.
