Section 204(3) in The U.P. Municipalities Act, 1916
(3)Within 60 days after the receipt of an application under sub-section (1) the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall either sanction the laying out or the making of the street on such conditions as it may think fit to impose or disallow it, or ask for further information with respect to it within a specified reasonable period.
