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[Cites 0, Cited by 0] [Section 348(1)] [Section 348] [Entire Act]

State of Uttar Pradesh - Subsection

Section 348(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)Whenever the Development Committee is of opinion that it is expedient for any purpose mentioned in Section 347 to provide for the ultimate widening of any street by altering the existing alignment of such street to improve alignments to be prescribed by the Municipal Commissioner but that it is not expedient immediately to acquire all or any of the properties lying within the proposed improved alignments, the Development Committee, if satisfied of the sufficiency of the resources of the Corporation by a resolution require the Municipal Commissioner to make a scheme to be called a Bhavi Sarak Yojana (Deferred Street Scheme) prescribing an alignment on each side of such street.
(aa)[ The said resolution shall specify the time-limit for the execution of the scheme, which may be extended by the Development Committee by resolution from time to time: [Inserted by U.P. Act 24 of 1972.]