Section 350(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Whenever the Development Committee is of opinion that it is expedite and for the public advantage to control and provide for the future expansion of the City, [it may by resolution require] [Substituted by U.P. Act 24 of 1972.] the Municipal Commissioner to frame a scheme to be called "Nagar Prasar Yojana" the (City Expansion Scheme).[(1-A) The said resolution shall specify the time-limit for the execution of the schemes, which may be extended by the Development Committee by resolution from time to time:Provided that in the case of a scheme notified before the commencement of the Uttar Pradesh Nagar Mahapalika (Amendment) Act, 1972, such time-limit, if not already specified shall be specified by a fresh resolution of the Development Committee not later than one year after the commencement of the said Act:Provided further that such time-limit, including extensions, if any, shall in no case exceed twenty years from the date of notification of the scheme under Section 360.] [Inserted by U.P. Act 24 of 1972.]
