Section 360(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Every scheme submitted to the State Government under proviso to sub section (1) shall contain the following:(a)a description of, and full particulars relating to, the scheme, and complete plans and estimates of the cost of executing the scheme;(b)a statement of the reasons for any modifications made in the scheme as originally framed;(c)a statement of objections (if any), received under Section 357;(d)a list of names of all persons (if any), who have dissented, under clause (b) of sub-section (2) of Section 358 from the proposed acquisition of their land and a statement of the reasons given for such dissent, and(e)a statement of the arrangements made or proposed by the Corporation for the re-housing of persons likely to be displaced by the execution of the scheme, for whose re-housing provision is required.
