Section 556(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may, in order to facilitate the service, issue, presentation or giving of any notice, bill, schedule, summons or other such document upon or to any person by written notice require the owner or occupier of any premises, or of any portion thereof to state in writing, within such period as the Municipal Commissioner may specify in the notice, the nature of his interest therein and name and address of any other person having an interest therein, whether as freeholder, mortgagee, lessee or otherwise; so far as such name and address is known to him.
