Section 350(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)[At any time after such scheme has been notified under Section 363, but within the time-limit for its execution,] [Substituted by U.P. Act 24 of 1972.] if any person desires to erect, re-erect, add to or alter any building or wall within the area comprised in the said scheme, he shall apply to the Corporation for permission to do so.
