Section 287(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Municipal Commissioner shall proceed with the notice under subsection (1) in the manner prescribed by rules and bye-laws and subject to such general directions as the Executive Committee may give in this behalf from time to time, determine the laying out of land for building, the dimensions and area of each building plot, the level, direction, width and means of drainage of every private street, the kind and number of trees to be planted and reared beside such streets and the height and means of drainage and ventilation of and access to all buildings to be erected on such land or on either side of such street:Provided that if the Municipal Commissioner neglects or omits for sixty days after the receipt of the notice under sub-section (1) or of the plans, sections, descriptions, schemes or further information, if any, called for under the rules, to communicate to the person who gave the notice his disapproval with regard to any of the matters such person may, by a written communication call the attention of the Municipal Commissioner to the neglect or omission and if such neglect or omission continues for a further period of thirty days from the date of the receipt of the written communication by the Municipal Commissioner, the proposal of the said person shall be deemed to have been approved by the Municipal Commissioner:Provided further that nothing contained herein shall be construed to authorize any person to act in contravention of any provisions of the Act or any bye-laws.
