Section 281(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)If in pursuance of the notice under sub-section (1) the owner fails to show sufficient cause to the satisfaction of the Municipal Commissioner, the Municipal Commissioner may, with the approval of the Executive Committee, require the owner by a written notice to pull down the building or the part thereof which is within the regular line of the street within a period to be specified in the notice.
