Section 350(5) in Uttar Pradesh Municipal Corporation Act, 1959
(5)If the Corporation refuses to grant permission to any person to erect, re- erect, add to or alter any building or wall on his land in the area aforesaid, and if it does not proceed to acquire such land within one year from the date of such refusal, it shall pay reasonable compensation to such person for any damage sustained by him in consequence of such refusal.Scope. - This section deals with a direction to frame a scheme and not with the formation of the same, which is done under Section 351 and other subsequent provisions. Mahabir Singh v. Lucknow Municipality, 1978 ALJ 230 (DB).
