Section 348(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)(a)Whenever the Development Committee is of opinion that it is expedient for any purpose mentioned in Section 347 to provide for the ultimate widening of any street by altering the existing alignment of such street to improve alignments to be prescribed by the Municipal Commissioner but that it is not expedient immediately to acquire all or any of the properties lying within the proposed improved alignments, the Development Committee, if satisfied of the sufficiency of the resources of the Corporation by a resolution require the Municipal Commissioner to make a scheme to be called a Bhavi Sarak Yojana (Deferred Street Scheme) prescribing an alignment on each side of such street.(aa)[ The said resolution shall specify the time-limit for the execution of the scheme, which may be extended by the Development Committee by resolution from time to time: [Inserted by U.P. Act 24 of 1972.]Provided that in the case of scheme notified before the commencement of the Uttar Pradesh Nagar Corporation (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 363;](b)[After the scheme has been notified under Section 363 no person shall, within the time-limit for its execution] [Substituted by U.P. Act 24 of 1972.] erect, re-erect, add to, or alter any building or wall so as to make the same project beyond the prescribed alignment of the street except with the written permission of the Corporation.
