Section 347(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Whenever the Development Committee is of the opinion that, for the purpose of -(a)providing buildings sites, or(b)remedying defective ventilation, or(c)creating new or improving existing means of communication and facilities for traffic, or(d)affording better facilities for conservancy, it is expedientto layout new streets or alter existing streets (including bridges, causeways and culverts) and that this object cannot be achieved by taking action under Chapter XII, the Development Committee may by resolution require the Municipal Commissioner to frame a scheme to be called a "Sarak Yojana" (Street Scheme).
