Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(2)(a) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951 (a)the route or routes by which all or any class of persons are to remove themselves or be removed from the specified area;