Section 340 in Uttar Pradesh Municipal Corporation Act, 1959
340. Power of Municipal Commissioner to call for statement of accommodation.
(1)The owner of a building shall, within a period of seven days of the receipt of a written notice from the Municipal Commissioner, supply such information with respect to such building or its occupants as the Corporation may prescribe.(2)The occupier of a building occupied as a separate tenement shall on like notice and within the like period supply such information as may be prescribed with respect to such building as aforesaid which is in his occupation.
