Section 360 in Uttar Pradesh Municipal Corporation Act, 1959
360. Abandonment or sanction of scheme by Corporation.
(1)The Corporation shall on receipt of scheme from the Development Committee proceed to take such scheme into consideration together with any objection or representation received or made under Sections 357 and 358 and the recommendation of the Development Committee under Section 359 and shall either abandon the scheme or sanction the scheme with such modifications, if any, as it may consider necessary:Provided that in the case of a scheme of the estimated cost of over Rs. 10,000,00 the sanction of the State Government shall also be obtained.(2)Every scheme submitted to the State Government under proviso to sub section (1) shall contain the following:(a)a description of, and full particulars relating to, the scheme, and complete plans and estimates of the cost of executing the scheme;(b)a statement of the reasons for any modifications made in the scheme as originally framed;(c)a statement of objections (if any), received under Section 357;(d)a list of names of all persons (if any), who have dissented, under clause (b) of sub-section (2) of Section 358 from the proposed acquisition of their land and a statement of the reasons given for such dissent, and(e)a statement of the arrangements made or proposed by the Corporation for the re-housing of persons likely to be displaced by the execution of the scheme, for whose re-housing provision is required.(3)When a scheme has been submitted to the State Government under the proviso to sub-section (1), the Municipal Commissioner shall cause notice of the fact to be published for two consecutive weeks in the Official Gazette and in the Bulletin of the Corporation, if any, and in the manner provided in Section 357.(4)If the Corporation declines to approve the scheme the Municipal Commissioner shall forthwith draw up and publish in the manner provided in Section 357 a notice stating that the Corporation has resolved not to proceed with the making of the scheme, and on such publication the notification relating to the scheme published under Section 357 shall be deemed to be cancelled.
