Section 276 in Uttar Pradesh Municipal Corporation Act, 1959
276. Power to adopt, construct or alter any subway, bridge, etc.
- The Municipal Commissioner when authorized by the Corporation in this behalf, may agree with any person -(a)to adopt and maintain any existing or projected subway, bridge, viaduct or arch, and the approaches, thereto, and may accordingly adopt and maintain such subway, bridge, viaduct or arch and approaches as parts of public streets, or as property vested in the Corporation, or(b)for the construction or alteration of any such subway, bridge, viaduct or arch or for the purchase or acquisition of any adjoining land required for the foundations and support thereof or for the approaches thereto, either entirely at the expense of such person or partly at the expense of such person and partly at the expense of the Corporation.
