Section 393(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)A person upon whom notice is served under sub-section (1) shall, if he intends to submit an offer with respect to the carrying out of works, within twenty-one days from the date of the service of the notice upon him, serve upon the Municipal Commissioner notice in writing of his intention of make the offer and shall, within such reasonable period as the Municipal Commissioner may allow submit to him a list of the works which he offers to carry out.
