Section 44(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)If a notice has been published under section 28, no Nagar Mahapalika or other local authority having jurisdiction over any area comprised in the scheme shall, without the permisssion of the State Government, dispose of any property in such area or do any thing on or in relation to any such property so as to alter the character of the property or make any outlay or improvement on, or cause any damage to such property.
