Section 177 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
177. Sanction of the Kshettra Panchayat to be presumed for laying out and making a street in certain case.
- Should the Kshettra Panchayat neglect or omit for sixty days after the receipt of an application under Section 176 to grant the sanction or if an order has been issued under subsection (3) of the said section asking for further information fails within a period specified in such order to deliver to the person who has submitted the application, particulars of the information required by the Kshettra Panchayat such person may by, a written communication call the attention of the Kshettra Panchayat to the omission, neglect or failure and if such omission, neglect or failure continues for a further period of thirty days, the Kshettra Panchayat shall be deemed to have sanctioned the laying out and making of the proposed street absolutely:Provided that nothing contained herein shall be construed to authorize any person to act in contravention of any provisions of the Act or any bye-laws.
