Section 147(2) in The U.P. Municipalities Act, 1916
(2)Provided that [Municipality or the Executive Officer authorised by it] [Substituted by U.P. Act No. 8 of 2011, for 'Municipality'.] shall give at least one month's notice to any person interested of any alteration which the [Municipality or the Executive Officer authorised by it] [Substituted by U.P. Act No. 8 of 2011, for 'Municipality'.] proposes to make under clauses (a), (b), (c) or (d) of sub-section (1) and of the date on which the alteration will be made.
