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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951

(2)A copy of the order shall be served on the owner of the boat, or where the owner is not readily traceable or the ownership is in dispute, by pasting a copy of the order at a prominent place in the vicinity where the boat is lying.