Section 7(2D) in The U.P. (Regulation Of Building Operations) Act, 1958
(2D)The provisions of Sections 445, 446, 447 and 449 of the Code of Criminal Procedure, 1973, shall mutatis mutandis apply in relation to any bond executed by an applicant under sub-section (2-C), with the substitution of reference to a Magistrate or Magistrate of the First Class by reference to the Prescribed Authority, and of references to the Sessions Judge by references to the Controlling Authority.] [Substituted by U.P. Act No. 41 of 1976.]
