Section 292(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)If any such structure or fixture as is described in sub-section (1) has been erected, set up, added to, or placed against or in front of any premises at any time before the first day of April, 1901, the Municipal Commissioner may give notice as aforesaid to the owner or occupier of the said premises:Provided that if in any such case the structure or fixture was lawfully erected, set up, added to or placed, compensation shall be paid by the Municipal Commissioner to every person who sustains loss or damage by the removal or alteration thereof.
