Section 44 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
44. Effect of schemes under this Act on powers of other local authorities. - (1) Where the State Government is of opinion, after a notice of a housing or improvement scheme in relation to any area has been published under section 28, that it is expedient in the public interest that any scheme framed under the Uttar Pradesh Nagar' Mahapalika Adhiniyam, 1959 covering the same area or part thereof should not be further proceeded with, whether by way of notification, consideration, sanction, abandonment or otherwise, under the said Adhiniyam, it may, after giving to the Nagar Mahapalika concerned any opportunity of making written objections, direct that the scheme shall not be so proceeded with or that it shall be proceeded with subject to such modifications as may be specified, and further that proceedings, if any, relating to the scheme or such part thereof as may be specified shall stand transferred to the Bard, and thereupon the Board shall proceed further with the scheme or part thereof, as the case may be, from the stage which it was transferred to it, in accordance with the corresponding provisions of this Act:
Provided that the Board may, if it thinks fit, recall any step or proceeding "already gone through under the said Adhiniyam, and take that step or proceeding afresh, under the corresponding provisions of this Act.(2)If a notice has been published under section 28, no Nagar Mahapalika or other local authority having jurisdiction over any area comprised in the scheme shall, without the permisssion of the State Government, dispose of any property in such area or do any thing on or in relation to any such property so as to alter the character of the property or make any outlay or improvement on, or cause any damage to such property.(3)The State Government may, by general or special order, provided for adjustment between conflicting or overlapping schemes under this Act and under the said Adhiniyam.Explanation. - The expression "corresponding provision of this Act" means, in case of doubt, such provision as may be specified by the State Government by general or special order to be the corresponding provision for that purpose.
