179. Plans and specifications required to validate notice.
(1)Where a bye-law has been made prescribing and requiring any information and plan in addition to a notice, no notice under Section 178 shall be considered to be valid until the information, if any, required by such bye-law has been furnished to the satisfaction of the [Municipality] [Substituted by U.P Act No. 12 of 1994.].(2)In any other case, the [Municipality] [Substituted by U.P Act No. 12 of 1994.] may, within one week of the receipt of the notice required by Section 178, require a person who has given such notice to furnish a plan and specification of any existing or proposed building, or part of a building, or well together with a site plan of the land, with such reasonable details as the [Municipality] [Substituted by U.P Act No. 12 of 1994.] may prescribe in its requisition, and in such case, the notice shall not be considered to be valid until such plans and specification have been furnished to the satisfaction of the [Municipality] [Substituted by U.P Act No. 12 of 1994.].
