Section 178(2) in The U.P. Municipalities Act, 1916
(2)The notice referred to in sub-section (1) as required in the case of a building shall only be necessary where the building, abuts on, or is adjacent to, a public street or place, or property vested in Government, or in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], unless, by a bye-law applicable to the area in which the building is situated, the necessity of giving notice is extended to all buildings.
