Section 35(1) in The U.P. Municipalities Act, 1916
(1)If at any time, upon representation made or otherwise, it appears to the State Government that [a municipality] [Substituted by U.P. Act No. 12 of 1994.] has made default in performing a duty imposed on it by or under this or any other enactment, [or in carrying out any order made or direction issued by the State Government in exercise of any power conferred by this Act or any other enactment] [Inserted by U.P. Act No. 7 of 1953.] the State Government [* * *] [Omitted by U.P. Act No. 12 of 1994.] may (after calling for an explanation from the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and considering any objection by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to action being taken under this section), by order in writing fix a period for the performance of that duty [or the carrying out of that order or direction] [Inserted by U.P. Act No. 26 of 1964.].
