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State of Uttar Pradesh - Section

Section 344 in Uttar Pradesh Municipal Corporation Act, 1959

344. Samanya Vikas Yojana (General Improvement Scheme).

- Whenever it appears to the Development Committee -
(a)that any buildings in any area which are used or are intended or likely to be used as dwelling places are unfit for human habitation; or
(b)that danger to the health of the inhabitants of buildings in any area or in any neighbouring buildings is caused by-
(i)the narrowness, closeness or bad arrangement and condition of streets or buildings or groups of buildings in such area, or
(ii)the want of light, air, ventilation or proper conveniences in such area, or
(iii)any other sanitary defects in such area,
the Development Committee may pass a resolution to the effect that such an area is an insanitary area, and that a Samanya Vikas Yojana (General Improvement Scheme) be framed in respect of such area.