Section 384 in Uttar Pradesh Municipal Corporation Act, 1959
384. Power to make rules.
(1)The State Government may make rules to carry out the purposes of this Chapter.(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the conduct of the business of the Tribunal, not being rules repugnant to the Code of Civil Procedure;(b)the manner of giving of public and personal notices in respect of improvement schemes;(c)submission by Corporation to the State Government progress reports about improvement schemes;(d)all matters relating to the preparation and revision of Master Plan for the City;(e)regulation of changes in land uses.
