Section 189 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
189. Power to construct, improve and provide sites on public streets.
- A Zila Panchayat or a Kshettra Panchayat may -(a)lay out and make a new public street and construct tunnels and other works subsidiary to the same;(b)widen, lengthen, extend, enlarge or otherwise improve any existing public street, if vested in the Zila Panchayat or the Kshettra Panchayat, as the case may be;(c)subject to such conditions as may be prescribed, turn, divert, discontinue or close any public street so vested;(d)provide within its discretion building sites of such dimensions as it thinks fit to abut on or adjourn any public street made, widened, lengthened, extended, enlarged or improved by it under clauses (a), (b) and (c) or by the State Government;(e)subject to the provisions of any rule prescribing the conditions on which property may be acquired by it acquire by agreement with the owner or under the Land Acquisition Act, 1894 (Act I of 1894), or any other existing law any land along with the building thereon which it considers necessary for the purpose of any scheme or work undertaken or projected in exercise of the powers conferred by the preceding clauses; and(f)subject to the provision of any rule prescribing the conditions on which property vested in it may be transferred, lease, sell or otherwise dispose of any property acquired by it under clause (e) or any land used by it for a public street and no longer required therefor, and in doing so impose any condition as to the removal of any building existing thereon, as to the description of any new building to be erected thereon, as to the period within which such new building shall be completed, and as to any other matter that it deems fit:Provided that in undertaking work under this section the Zila Panchayat or the Kshettra Panchayat, as the case may be, shall in no case interfere with or encroach upon any place of worship or religious sanctity.
