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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(a) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951

(a)require any person to furnish to such authority as may be specified in the order, such information in his possession relating to the premises or the boat as may be specified;