Section 263(2) in The U.P. Municipalities Act, 1916
(2)Where it appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] that immediate action is necessary for the purpose of preventing imminent danger to any person or property, it shall be the duty of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] itself to take such immediate action, and in such case, notwithstanding the provisions of Section 287, it shall not be necessary for the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to give notice, if it appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] that the object of taking such immediate action would be defeated by the delay incurred in giving notice.
