Section 281(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Where any building or any part thereof is within the regular line of a public street and if, in the opinion of the Municipal Commissioner, it is necessary to set back the building to the regular line of the street he may, if the provisions of Section 280 do not apply, by written notice require the owner of such building to show cause within a period to be specified, why such building or any part thereof which is within the regular line of the street be not pulled down and the land within the said line acquired by the Municipal Commissioner.
