Section 367A in Uttar Pradesh Municipal Corporation Act, 1959
367A. [ Abandonment of Scheme. [Inserted by U.P. Act 21 of 1964.]
- The Corporation may at any time with the prior approval of, and in accordance with such conditions as may be imposed by the State Government, abandon any scheme notified under Section 42 of the U.P. Town Improvement Act, 1919, Section 60 of the Cawnpore Urban Area Development Act, 1945 or Section 363 of this Act, and upon such abandonment, any land in respect of which the acquisition is not complete up to the stage of making of award, and the owner and occupier of such land, shall cease to be subject to any liabilities under this Chapter.]
