Section 282 in Uttar Pradesh Municipal Corporation Act, 1959
282. Acquisition of open land or of land occupied by platforms, etc., within regular line of street.
- If any land not vesting in the Corporation whether open or closed, lies within the regular line of a public street and if not occupied, by a building, or if a platform, verandah, step, compound wall, hedge or fence or some other structure external to a building, abutting on a public street or a portion of a platform, verandah, step, compound wall, hedge, or fence or other such structure, is within the regular line of such street, the Municipal Commissioner may, after giving to the owner of the land or building not less than fourteen clear days, written notice of his intention to do so, as after hearing any objection which may be filed during this time take possession on behalf of the Corporation of the said land within its enclosing wall, hedge or fence, if any, or of the said platform, verandah. step or other such structure as aforesaid or of the portion of the said platform, verandah, step or other such structure as aforesaid which is within the regular line of the street and, if necessary, clear the same and the land so acquired. shall thenceforward be deemed a part of the public street:Provided that when the land or building is vested in the State Government or the Central Government, possession shall not be taken as aforesaid, without the previous sanction of the Government concerned and, when the land or building is vested in any Corporation constituted by any law for the time being in force, possession shall not be taken as aforesaid, without the previous sanction of the State Government.
