Section 229(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)Whenever it is proposed to make a declaration under sub-section (1), the Municipal Commissioner shall give written notice of the proposal to the owner or owners of the drain or works in question to show cause against it within a period of one month from the date of service and the declaration shall not be made until the expiry of the period aforesaid, or where any objection has been lodged until the objection has been disposed of.
