Section 458 in Uttar Pradesh Municipal Corporation Act, 1959
458. Principle on which and manner in which compensation should be determined.
(1)In determining the amount of compensation to be paid under subsection (1) of Section 457 the Municipal Commissioner or the Corporation, as the case may be, shall be guided as far as may be, by the provisions of Sections 23 and 24 of the Land Acquisition Act, 1894 as amended by this Act and as to matters which cannot be dealt with under these provisions by such provisions as may be prescribed by rules.(2)Any person aggrieved by the decision of the Municipal Commissioner or the Corporation in the matter of award of compensation under Section 456 or Section 457, as the case may be, may, within a period of one month, appeal to the Judge in accordance with the provisions of Chapter XX.
