Section 04 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
04.
[9th December, 1948]Passed by the United Provinces Legislative Asssembly on October 22, 1948 and the United Provinces Legislative Council on November 5, 1948.[Received the assent of the Governor on December 9, 1948, under section 75 of the Government of India Act, 1935 as adapted by the India (Provisional Constitution) Order, 1947, and was published in the United Provinces Gazette, Extraordinary, dated December 13, 1948).An Act to provide for powers to afford immediate relief to persons in the flood affected areas.Preamble. - Whereas [* * *] [The words "owing to extensive damage caused by the recent floods in certain areas of the United Provinces" omitted by U.P.Act XXXVI of 1952] it is necessary to provide for powers for [immediate requisition and acquisition of land for building sites and building materials for relief to the sufferers in the flood affected areas] [Substituted by ibid, for the words, "immediately to requisition and acquisition of land for building sites and building material for relief to the sufferers in the flood affected areas and to provide for powers therefor"].It is hereby enacted as follows :
