Section 561 in Uttar Pradesh Municipal Corporation Act, 1959
561. Power of Municipal Commissioner to enter on lands adjacent to works.
(1)The Municipal Commissioner may enter upon any land adjoining or within one hundred yards of any works authorised by this Act or by any rule or byelaw made thereunder for the purpose of depositing upon such land any soil. gravel, sand, lime, bricks, stone or other materials, or of obtaining access of such works, or for any other purpose connected with the carrying on of such works.(2)The Municipal Commissioner shall, before entering upon any land under sub-section (1) unless otherwise provided in this Act or any rule or bye-law made thereunder, give the owner and occupier (if any) three days' previous written notice of his intention to make such entry, and of the purpose thereof, and shall, if so required by the owner or occupier, set apart by sufficient fences so much of the land as may be required for the purpose mentioned in the said sub-section.(3)The Municipal Commissioner shall not be bound to make any payment, tender or deposit before entering upon any land under sub-section (1), but shall do as little damage as may be, and shall pay compensation to the owner and occupier (if any) of the land for such entry and for any temporary damage that may be done in consequence thereof, and shall also pay compensation to the said owner for any permanent damage resulting therefrom.
