Section 18(2) in U.P. Urban Planning and Development Act, 1973
(2)Nothing in this Act shall be construed as enabling the Authority or the local Authority concerned to dispose of land by way of gift, [***] [Omitted by sub-section-5 of amendment act-1976 (Act No.-19 of 1976) Effective from 03.10.1975] but subject thereto, references in this Act, to the disposal of land shall be construed as references to the disposal thereof in any manner, whether by way of sale, exchange or lease or by the creation of any easement, right or privilege or otherwise.
