Section 11(1) in The U.P. (Regulation Of Building Operations) Directions, 1960
(1)In pursuance of these directions the Prescribed Authority may for the purpose of securing a proper laying out of street, roads and plots or for development of any land through which the street or road is to run or for the widening of any existing street or for the implementation of any of the proposals of the Master Plan, require the applicant to provide for the following or any one of them as the case may be -(a)for the adjustment or alteration of the boundaries of the land and any other land adjacent or near thereto and for effective exchanges of land in connection therewith, and(b)for the removal, modification or imposition of covenants, restrictions and conditions attached to the land.
