Section 204(2) in The U.P. Municipalities Act, 1916
(2)The provisions of this Act and of any rules or bye-laws made thereunder as to the level and width of a public street and the height of a building abutting thereon shall apply to the case of a street referred to in sub-section (1), and all other particulars referred to in that sub-section shall be subject to the approval of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
