Section 219(d) in The U.P. Municipalities Act, 1916
(d)provide within its discretion building sites of such dimensions as it thinks fit to abut on or adjoin any public street made, widened, lengthened, extended, enlarged or improved by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under clauses (a), (b) and (c) or by the State Government; and
