Section 14 in U.P. Urban Planning and Development Act, 1973
14. Development of land In the developed area.
(1)After the declaration of any area as development area under Section 3, no development of -land shall be undertaken or carried out or continued in that area by any person or body (including a department of Government)- unless permission for such development has been obtained in writing from the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] in accordance with the provision of this Act.(2)After the coming into operation of any of the plans in any development area no development shall be undertaken or carried out or continued in that area unless such- development is also in accordance, with such plans.(3)Notwithstanding anything contained In Sub-sections (1) and (2), the following provisions shall apply in relation-to development of land by any department of any State Government or the Central Government or any local authority-(a)When any such department or local authority intends to carry out any development of land it shall inform the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] in writing of its intention to do so -giving full, particulars thereof, including any plans and documents, at least 30 days before undertaking such development;(b)In the case of a department of any State Government or the Central Government, if the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] has no objections, it should inform such department of the same within three weeks from the date of receipt by it under Clause (a) of the department's intention, and if the Vice-Chairman does `not make any objection within the said period, the department shall be free to carry out the proposed development;(c)Where the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] raises any objection to the proposed development on the ground that the development is not conformity with any Master Plan or Zonal Development Plan prepared or intended to be prepared by it, or on any other ground, such department or the local authority, as the case be, shall-(i)either make necessary modifications in the proposal development to meet the objections raised by the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] or(ii)submit the proposals for development together with the objections raised by the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] to the State Government for decision under Clause (d)(d)The State Government, on receipt of proposals for development together with the objections of the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] may either approve the proposals with or without modifications or direct the department or the local authority, as the case may be, to make such modification as proposed by the Government and the decision of the State Government shall be final:(e)the development of any land begun by any such department or subject to the provisions of Section 59 by any such local authority before the declaration referred to in Sub-section (1) may be completed by that department or local authority with compliance with the requirement of Subsections (1) and (2).
