Section 365(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Upon the sanction of an improvement scheme [under this Chapter] [Substituted by U.P. Act 21 of 1964.] the Municipal Commissioner may enter into an agreement with any person for the purchase, leasing or exchange by the Corporation from such person of any land which the Corporation is authorized to acquire for an improvement scheme or any interest in such land.
