Section 459 in Uttar Pradesh Municipal Corporation Act, 1959
459. Power to make rules.
(1)The State Government may make rules to carry out the purposes of this Chapter.(2)Without prejudice to the generality of the foregoing power such rules may provide for -(a)the principles on the basis of which the compensation shall be determined;(b)assessment of compensation by the Municipal Commissioner;(c)filing and disposal of objections to tentative assessments.
