Section 364 in Uttar Pradesh Municipal Corporation Act, 1959
364. Alteration of Improvement Scheme after sanction.
- At any time after an improvement scheme has been sanctioned by the State Government or by the Corporation on its own authority and before it has been completed, the Corporation may alter it:Provided that -(a)in the case of a scheme sanctioned by the State Government if any alteration is estimated to increase the estimated net cost of executing the scheme by more than rupees one lac, such alteration, shall not be made without the previous sanction of the State Government,(b)in the case of a scheme sanctioned by the Corporation on its own authority the alteration shall be sent to the State Government for information,(c)if any alteration involves the acquisition, otherwise than by agreement, of any land the acquisition of which has not been sanctioned by the State Government, the procedure prescribed in the foregoing sections of this Chapter shall, so far as applicable, be followed as if the alteration were a separate scheme.
