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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in The United Provinces(Temporary) Accommodation Requisition Act, 1947

(1)Where the District Magistrate requisitions any accommodation under this Act, he may at any time by notice in writing order the owner to execute such repairs, and within such time, as may be specified in the notice.]