Section 342 in Uttar Pradesh Municipal Corporation Act, 1959
342. Power to make rules.
(1)The State Government may make rules to carry out the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of giving permission to the erection of buildings;(b)the manner of effecting repairs in and pulling down, securing and removing of dangerous buildings and recovery of expenses of such repairs, pulling down, securing or removal;(c)the restrictions under which alterations may be made in the use of buildings;(d)the inspection of newly constructed buildings;(e)the conditions on which loans may be granted out of the Corporation Fund for building and the form of application for such loans.
