Section 543 in Uttar Pradesh Municipal Corporation Act, 1959
543. Hearing by Corporation of objections to proposed bye-laws.
- No bye-law shall be made by the Corporation unless -(a)a notice of the intention of the Corporation to take such bye-law into consideration on or after a date to be specified in the notice shall have been given in the Official Gazette and in the Bulletin of the Corporation, if any, before such date;(b)a printed copy of such bye-law shall have been kept at the chief Corporation office and made available for public inspection free of charge by any person desiring to peruse the same at any reasonable time from the date of the notice given under clause (a);(c)printed copies of such bye-law shall have been delivered to any person requiring the same on payment of such fee for each copy as shall be fixed by the Municipal Commissioner;(d)all objections and suggestions which may be made in writing by any person with respect thereto before the date of the notice given under clause (a) shall have been considered by the Corporation.
