Section 265(3) in The U.P. Municipalities Act, 1916
(3)The power exercisable by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under sub-section (2) to remove obstructions from streets shall also be exercisable for the removal by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of obstructions from any open space, whether vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or not, which is not private property.
