Section 287(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Every person who intends -(a)to sell or let on lease any land subject to a covenant or agreement on the part of a purchaser or lessee to erect buildings thereon;(b)to divide land (whether unbuilt or partly built) into building plots; or(c)to use any land or a portion thereof or permit the same to be used for building purposes; or(d)to make or layout a private street, whether it is intended to allow the public a right of passage or access over such street or not;shall give written notice of his intention to the Municipal Commissioner in the manner laid down in the rules and bye-laws.
