Section 179(1) in The U.P. Municipalities Act, 1916
(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.].
