Section 245(3) in The U.P. Municipalities Act, 1916
(3)The State Government may, by notification, make the provisions of this section, or of any bye-law made under Heading G of Section 298, applicable to any area beyond the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] lying within a distance of a mile from the [boundary of the municipal area] [Substituted by U.P. Act No. 12 of 1994.].
