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

State of Uttar Pradesh - Subsection

Section 5(3) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951

(3)If the owner of the boat does not after service of the order in the manner provided in sub-section (2), place the boat in possession of the authority mentioned therein, such authority may seize the boat from any person who may for the time being be in possession thereof.