Section 345(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)When it appears to the Development Committee that any area is an insanitary area within the meaning of the preceding section and that, regard being had to the comparative value of the buildings in such area and of the sites on which they are erected, the most satisfactory method of dealing with the area or any part thereof is clearance of the insanitary area of existing buildings and erecting new buildings, it may by resolution direct that a Basti Sudhar Yojana (Slum Clearance and Rebuilding Scheme) in accordance with the provisions of this Section be framed.
