Section 357(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Municipal Commissioner shall cause the said notice to be published for three consecutive weeks in the Official Gazette and the Bulletin of the Corporation, if any, and also in one or more local newspaper or newspapers as the Municipal Commissioner thinks fit, with a statement of the period within which objections will be received. A copy of the notice shall be sent to the President of the Cantonment Board if there is a Cantonment adjoining the City.
