Section 327(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If the erection of any building or the execution of any such work as is referred to in Section 317 is commenced or carried out contrary to the provisions of the rules or bye-laws, the Municipal Commissioner, unless he deems it necessary to take proceedings in respect of such building or work under Section 328 shall -(a)by written notice, require the person who is erecting such building or executing such work or has erected such building or executed such work on or before such day as shall be specified in such notice, by a statement in writing subscribed by him or by an agent duly authorized by him in that behalf and addressed to the Municipal Commissioner, to show sufficient cause, why such building or work shall not be removed, altered or pulled down, or.(b)require the said person on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorized by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.
