Section 356 in Uttar Pradesh Municipal Corporation Act, 1959
356. Consideration By Development Committee.
(1)The Development Committee Shall Consider The Scheme Placed Before It By The Municipal Commissioner And Accept It With Or Without Modification Or Require The Municipal Commissioner To Make Alterations In It And To Re-Submit It For Consideration.(2)The Development Committee shall record in writing its acceptance of the scheme and direct that the scheme be notified.
