Section 347(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)A Sarak Yojana (Street Scheme) may within the limits of the area comprised in the Scheme provide for -(a)the acquisition of any land which will, in the opinion of the Development Committee, be necessary for its execution;(b)the re-laying out of all or any of the lands so acquired, including the construction of buildings by the Corporation or by any other person and the laying out, construction and alteration of streets;(c)the drainage, water-supply and lighting of streets so constructed or altered;(d)the raising, lowering or reclamation of any land vested in, or to be acquired by, the Corporation for the purposes of the scheme;(e)the formation of open spaces for the better ventilation of the area comprised in the scheme;(f)the acquisition of any land adjoining any street or open space included in the scheme.
