Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(c) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951 (c)"owner" incudes the pledgee or pawnee in possession and where the person in possession of the boat is a minor, the guardian of such minor; and
