Section 208(2) in The U.P. Municipalities Act, 1916
(2)If any person on whom such notice is served fails to show sufficient cause to the satisfaction of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may pass such order directing the alteration or demolition of the street as it thinks fit.
