Section 279(5) in Uttar Pradesh Municipal Corporation Act, 1959
(5)(a)When the Municipal Commissioner grants permission under clause (a) of sub-section (4) for the construction or reconstruction of any building on land within the regular line of the street he may require the owner of the building to execute an agreement binding himself and his successors-in-title not to claim compensation in the event of the Municipal Commissioner at any time thereafter calling upon him or any of his successors by written notice to remove any work carried out in pursuance of such permission or any portion thereof and to pay the expenses of such removal if, in default, such removal is carried out by the Municipal Commissioner.(b)The Municipal Commissioner may before granting such permission require the owner to deposit in the Corporation office an amount sufficient in his opinion to cover the cost of removal and such compensation, if any, as may be payable to any successor-in-title or transferee of such building.
