Section 348(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Bhavi Sarak Yojana (Deferred Street Scheme) shall provide for -(a)the acquisition of the whole or any part of any property lying within the prescribed street alignment;(b)the re-laying out of all or any such property including the construction and re-construction of buildings by the Corporation or by any other person, and the formation and alteration of the street;(c)the drainage and lighting of the street so formed and altered.
