Section 351 in Uttar Pradesh Municipal Corporation Act, 1959
351. Framing of Scheme.
(1)Whenever an improvement scheme is required to be framed under any of the preceding sections, it shall be the duty of the Municipal Commissioner to prepare a draft scheme and to lay it for consideration before the Development Committee.(2)With the previous approval of the Development Committee, the Municipal Commissioner may, for the purpose of making an improvement scheme, cause surveys to be made in areas either inside or outside the limits of the area or areas comprised in the scheme to be made.
