Section 275 in Uttar Pradesh Municipal Corporation Act, 1959
275. Minimum width of new public street.
(1)The Corporation shall from time to time specify the minimum width for different classes of public streets according to the nature of the traffic likely to be carried thereon, the localities in which they are situated, the heights up to which buildings abutting thereon may be erected and other similar considerations.(2)The width of a new public street made under Section 274 shall not be less than that prescribed under sub-section (1) for the class to which it belongs, and no steps and, except with the written permission of the Municipal Commissioner under Section 293 no other projections shall project over or extend into any such street.(3)The Municipal Commissioner may, with the approval of the Executive Committee, by written notice require the owner or occupier of any premises to remove or to take such order as he may direct with any projection existing within the minimum width of any street specified under sub-section (1):Provided that if in any such case the projection was lawfully erected or set up, compensation shall be paid by the Municipal Commissioner to every person who sustains loss or damage by the removal or alteration thereof.
