Section 26A(10) in U.P. Urban Planning and Development Act, 1973
(10)No order for confiscation of any property shall be made under Subsection (9) unless the owner of such property or the person from whom it is seized or attached is given.(a)a notice in writing, informing him of the grounds on which it is proposed to confiscate the property.(b)an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds of confiscation; and(C)a reasonable opportunity of being heard in the matter.
