Section 222(5) in The U.P. Municipalities Act, 1916
(5)Any owner of land who prevented by the provisions of this section from erecting, re-erecting or altering any building on any land may require the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to make compensation for any damage which he may sustain by reason of such prevention, and upon the payment of compensation in respect of any land situated within the regular line of the street such land shall vest in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
