Section 365(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)All acquisition of land and interest in land for an improvement scheme authorised under this Chapter [other than a Bhavi Sarak Yojana or a Nagar Prasar Yojana] [Inserted by U.P. Act 24 of 1972, and deemed always to have been inserted.] shall be completed at least up to the stage of making of awards within a period of five years from the date of the notification of the scheme under Section 363 and any land in respect of which the acquisition is not so completed and the owner and occupier thereof shall cease to be subject to any liabilities under this Chapter:[Provided that -(a)in relation to any improvement scheme (other than a deferred street scheme or a town expansion scheme) notified under Section 42 of the United Provinces Town Improvement Act, 1919 (U.P. Act 8 of 1919), or Section 60 of the Cawnpore Urban Area Development Act, 1945 (U.P. Act 6 of 1945), which by virtue of clause (c) of Section 577 may be continued as if it had been initiated under this Act, this sub-section shall be so construed as if for the words and figures 'within a period of five years from the date of the notification of the scheme under Section 363' the words and figures 'on or before the thirty-first day of December 1973' were substituted;(b)in relation to any improvement scheme notified under Section 363 before the commencement of the Uttar Pradesh Nagar Mahapalika (Amendment) Act, 1972, this sub-section shall be so construed as if for the words 'five years' the words 'ten years' were substituted:Provided further that the State Government by general or special order made before the expiry of the said period of five years or of ten years, or, as the case may be, the said period ending on the thirty-first day of December, 1973 may, for reasons to be recorded in writing, extend the said period by one year.] [Substituted by U.P. Act 24 of 1972, and deemed always to have been substituted]
