Section 15(1) in U.P. Urban Planning and Development Act, 1973
(1)Every person or body (other than any department of Government or any local authority) desiring to obtain the permission referred to in Section 14 shall make an application in writing to the [Vice-Chairman] [Substituted by Act No. 13 of 1975.] in such form and containing such particulars in respect of the development to which the Application relates as may be prescribed by [bye-laws] [Substituted by UP Act No. 13 of 1975].
