Section 288(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)No person shall sell, let, use or permit the use of any land whether undeveloped or partly developed for building or divide any such land into building plots, or make or lay out any private street -(a)without complying with the provisions of Section 286;(b)unless such person has given previous written notice of his intention as provided in Section 287 nor until the expiration of sixty days from delivery of such notice, nor otherwise than in accordance with such directions (if any), as may have been fixed and determined under subsection (2) of Section 287;(c)after the expiration of the period of one year specified in sub-section (3) of Section 287:Provided that if a person who is entitled to proceed with any work under sub-section (3) of Section 287 fails so to do within the period of one year specified therein he may at any time give fresh notice of his intention to execute such work and such notice shall be treated as a new notice under sub-section (1) of Section 287;(d)unless such person gives written notice to the Municipal Commissioner of the date on which he proposes to proceed with any work which he is entitled to carry out and commences such work within seven days of the date mentioned in the notice.
