Section 458(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)In determining the amount of compensation to be paid under subsection (1) of Section 457 the Municipal Commissioner or the Corporation, as the case may be, shall be guided as far as may be, by the provisions of Sections 23 and 24 of the Land Acquisition Act, 1894 as amended by this Act and as to matters which cannot be dealt with under these provisions by such provisions as may be prescribed by rules.
