Section 316 in Uttar Pradesh Municipal Corporation Act, 1959
316. [ Notice of erection of building. [Operation of Section 316 and certain other provisions of this Adhiniyam shall, in respect of a development area, remain suspended under Section 59 of President's Act 11 of 1973 as re-enacted by U.P. Act 30 of 1974.]
- Every person intending to erect a building shall give to the Municipal Commissioner a notice in writing of his intention to do so in such form and manner and containing such particulars as may be prescribed by bye-laws.]
