Section 383(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)Notwithstanding anything in this Act, the improvement schemes and the layout of new streets, drains, parks, factories and building shall, as far as may be, be in conformity with the Master Plan:Provided that nothing in this section shall apply to the improvement schemes already sanctioned under the U.P. Town Improvement Act, 1919, or the Cawnpore Urban Area Development Act, 1945.
