Section 284(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)For the purpose of this section, a wall separating any premises from a public street shall be deemed to be a building; and it shall be deemed to be a sufficient compliance with a permission or requisition to set forward a building to the regular line of a street if a wall of such materials and dimensions as are approved by the Municipal Commissioner, is erected along the said line.
