Section 368 in Uttar Pradesh Municipal Corporation Act, 1959
368. Power to dispose of land.
- Subject to the rules made under this Act the Corporation may retain, lease, sell, exchange or otherwise dispose of any land vested in or acquired by it under this Chapter:Provided that in leasing, selling, exchanging or otherwise disposing of land acquired for any scheme under this Chapter preference to such extent and in such manner as may be prescribed shall be given to the persons whose land was acquired for such schemes.
