Section 285(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)If the additional land which will be included in the premises of any person required or permitted under Section 284 to set-forward a building belongs to the Corporation, the order or permission of the Municipal Commissioner to set-forward the building shall be sufficient conveyance to the said owner of the said land and the price to be paid to the Corporation by the said owner for such additional land and the other terms and conditions of the conveyance shall be set forth in the said order or permission.
