Section 180(3) in The U.P. Municipalities Act, 1916
(3)Should the [Municipality] [Substituted by U.P Act No. 12 of 1994.] neglect or omit for one month after the receipt of a valid notice under Section 178 to make and deliver to the person who has given such notice an order of the nature specified in sub-section (1) in respect thereof, such person may by a written communication call the attention of the [Municipality] [Substituted by U.P Act No. 12 of 1994.] to the omission of neglect, and, if such omission or neglect continues for a further period of fifteen days, the [Municipality] [Substituted by U.P Act No. 12 of 1994.] shall be deemed to have sanctioned the proposed work absolutely.
