Section 366 in Uttar Pradesh Municipal Corporation Act, 1959
366. Restrictions against building, etc.
- When a notice has been published under Section 357 in respect of a slum clearance and re-building scheme, no person shall erect, re-erect, add to or alter any building or otherwise develop any land comprised in the insanitary and re-building area except in accordance with the rebuilding plan for the area covered by the scheme and subject to such restrictions and conditions as the Municipal Commissioner may think fit to impose:Provided that an owner who is aggrieved by a restriction or condition so imposed on the use of his land, or by a subsequent refusal of the Municipal Commissioner to cancel or modify any such restriction or condition, may within thirty days appeal to the Judge. The Judge shall make such order in the matter as he thinks proper, and the decision of the Judge shall be final.
