Section 556 in Uttar Pradesh Municipal Corporation Act, 1959
556. Power of Municipal Commissioner to call for information as to ownership of premises.
(1)The Municipal Commissioner may, in order to facilitate the service, issue, presentation or giving of any notice, bill, schedule, summons or other such document upon or to any person by written notice require the owner or occupier of any premises, or of any portion thereof to state in writing, within such period as the Municipal Commissioner may specify in the notice, the nature of his interest therein and name and address of any other person having an interest therein, whether as freeholder, mortgagee, lessee or otherwise; so far as such name and address is known to him.(2)Any person required by the Municipal Commissioner in pursuance of subsection (1) to give the Municipal Commissioner any information shall be bound to comply with the same and to give true information to the best of his knowledge and belief.Unauthorised Works
