Section 384(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the conduct of the business of the Tribunal, not being rules repugnant to the Code of Civil Procedure;(b)the manner of giving of public and personal notices in respect of improvement schemes;(c)submission by Corporation to the State Government progress reports about improvement schemes;(d)all matters relating to the preparation and revision of Master Plan for the City;(e)regulation of changes in land uses.
