Section 287(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)When the Municipal Commissioner signifies in writing to the said person his approval of the said work under certain conditions or without any conditions or when the said work is deemed to have been approved by the Municipal Commissioner as aforesaid, the said person may at any time within one year from the date of the delivery of the notice under sub-section (1) to the Municipal Commissioner, proceed with the said work in accordance with the intention as described in the notice or in any of the documents aforesaid and in accordance with the conditions, if any, prescribed by the Municipal Commissioner, but not so as to contravene any of the provisions of this Act or any rule or bye-law.
