Section 348(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)[ The owner of any property included in a Bhavi Sarak Yojana (Deferred Street Scheme) may, at any time after the Scheme has been notified under Section 363 but within the time-limit for its execution or within three years thereafter give the Corporation notice requiring it to acquire such property before the expiration of six months from the date of such notice. The Corporation shall thereupon acquire the property accordingly, and if it fails to do so it shall pay such compensation as may be determined by the Tribunal referred to in Section 372 in accordance with the provisions of this Act and the rules.] [Substituted by U.P. Act 24 of 1972.]
