Section 345 in Uttar Pradesh Municipal Corporation Act, 1959
345. Basti Sudhar Yojana (Slum Clearance and Re-building Scheme).
(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.(2)A Basti Sudhar Yojana (Slum Clearance and Re-building Scheme) may provide for -(a)the reservation of streets, back lanes and open spaces and the enlargement of existing streets, back lanes and open spaces to such an extent as may be necessary for the purposes of the scheme;(b)the re-laying out of the sites of the area upon such streets, back lanes, or open spaces so reserved or enlarged;(c)the payment of compensation in respect of any such reservation or enlargement, and the construction of the streets, back lanes and open spaces so reserved or enlarged;(d)the demolition of the existing buildings and their appurtenances by the owners, or by the Corporation in default of the owners, and the erection of buildings in accordance with the scheme by the said owners or by the Corporation in default of owners upon the sites as defined under the scheme;(e)the advance to the owners, upon such terms and conditions as to interest and sinking fund and otherwise as may be prescribed under the scheme, of such sums as may be necessary to assist them to erect new buildings in accordance with the scheme;(f)the acquisition by the Corporation of any site or building comprised in the area included in the scheme:Provided that the Corporation may exclude any building from demolition if it is satisfied that the particular building is not unfit for human habitation or dangerous or injurious to health or is capable of being so improved as to render it healthy and fit for human habitation and does not obstruct the clearance of the area or its redevelopment.
