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

State of Uttar Pradesh - Subsection

Section 10(1) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(1)Where any land or building material requisitioned under Section 3 is to be released from requisition, the Requisitioning Authority may, after making such inquiry, if any, as it considers necessary, specify by order in writing the person who appears to it to entitled to the possession of such land or building material.