Section 347 in Uttar Pradesh Municipal Corporation Act, 1959
347. Sarak Yojana (Street Scheme).
(1)Whenever the Development Committee is of the opinion that, for the purpose of -(a)providing buildings sites, or(b)remedying defective ventilation, or(c)creating new or improving existing means of communication and facilities for traffic, or(d)affording better facilities for conservancy, it is expedientto layout new streets or alter existing streets (including bridges, causeways and culverts) and that this object cannot be achieved by taking action under Chapter XII, the Development Committee may by resolution require the Municipal Commissioner to frame a scheme to be called a "Sarak Yojana" (Street Scheme).(2)A Sarak Yojana (Street Scheme) may within the limits of the area comprised in the Scheme provide for -(a)the acquisition of any land which will, in the opinion of the Development Committee, be necessary for its execution;(b)the re-laying out of all or any of the lands so acquired, including the construction of buildings by the Corporation or by any other person and the laying out, construction and alteration of streets;(c)the drainage, water-supply and lighting of streets so constructed or altered;(d)the raising, lowering or reclamation of any land vested in, or to be acquired by, the Corporation for the purposes of the scheme;(e)the formation of open spaces for the better ventilation of the area comprised in the scheme;(f)the acquisition of any land adjoining any street or open space included in the scheme.
