Section 318 in Uttar Pradesh Municipal Corporation Act, 1959
318. [ Rejection of plan, etc., if not drawn in the prescribed manner or where the applicant fails to supply the particulars called for by the Municipal Commissioner. [Operation of Section 318 and certain other provisions of this Adhiniyam shall, in respect of a development area, remain suspended under Section 59 of President's Act 11 of 1973 as re-enacted by U.P. Act 30 of 1974.]
- Any plan, section, description, structural drawings or structural calculations and any notice not fulfilling the conditions prescribed therefor or in respect of which the further particulars or details are not supplied to the Municipal Commissioner within such period as may be fixed by him, shall not be treated as sufficient and valid for the purposes of this Act.]
