Section 2(27) in The U.P. Municipalities Act, 1916
(27)where a power is expressed as being conferred on any authority to require a person to do one thing or to do another thing, the authority may, in its discretion require the person to do either thing, or if the nature of the case permits, both of the things, or may give the person the option of doing whichever of the things he chooses.
