Section 180(1) in The U.P. Municipalities Act, 1916
(1)Subject to the provisions of any bye-law the [Municipality] [Substituted by U.P Act No. 12 of 1994.] may either refuse to sanction any work of which notice has been given under Section 178 or may sanction it absolutely or subject to, -(a)any written directions that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] deems fit to issue in respect of all or any of the matters mentioned in sub-head (h) of heading A of Section 298, or(b)a written direction requiring the set-back of the building or part of a building to the regular dine of the street prescribed under Section 222, or, in default of any regular line prescribed under that Section, to the line of frontage of any neighbouring building or buildings.
