Section 329(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)No person shall occupy or permit to be occupied any such building or use or permit to be used the building or part thereof affected by any work, until -(a)permission has been received from the Municipal Commissioner in this behalf, or(b)the Municipal Commissioner has failed for twenty-one days after receipt of the notice of completion to intimate his refusal of the said permission:Provided that an application under sub-section (1) may be made and permission of the Municipal Commissioner to occupy given in respect of part of a building also where the Municipal Commissioner is satisfied that part has become habitable.]Dangerous structures
