Section 18(1) in U.P. Urban Planning and Development Act, 1973
(1)Subject to any directions given by the State Government in this behalf, the Authority or, as the case may be, the local Authority concerned may dispose of-(a)any land acquired by the State Government and transferred to it, without undertaking or carrying out any development thereon; or(b)any such land after undertaking or carrying out such development as it thinks fit.to such persons, in such manner and subject to such terms and conditions as it considers expedient for securing the development of the development area according to plan.
