Section 359 in Uttar Pradesh Municipal Corporation Act, 1959
359. Consideration of the scheme by the Corporation.
- After the expiry of the periods respectively prescribed under Sections 357 and 358 in respect of any improvement scheme, the Development Committee shall consider any objection or representation received thereunder and after hearing all persons making any such objection or representation who may desire to be heard, and after inserting in the scheme such modifications, if any, as it thinks fit, submit to the Corporation the scheme together with any objection or representation with its recommendation either that the scheme be abandoned or sanctioned.
