Section 416(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If, after personal inspection, the Municipal Commissioner is of opinion that any place which had been closed under the provisions of Section 415 has, by lapse of time, become no longer injurious to health and may without risk or danger be again used for the said purpose, he may submit his opinion with the reasons therefor to the Corporation, which shall forward the same, with its opinion for the consideration of the State Government.
