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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4)(a) in The Civil Defence Rules, 1968

(a)by order direct a local authority or any of its officers or servants to take such action as may be specified in the order, being action which is in his opinion necessary for the protection of persons and property under the control or within the jurisdiction of the local authority from the danger involved in or resulting from an actual or apprehended hostile attack;