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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(b) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(b)direct that the owner or person in possession of the land or building material shall not without the permission of the authority making the order, dispose of it till the expiry of such period as may be specified in the order, may enter any land and inspect it for the purpose of determining, whether and if so in what manner an order under Section 3 should be made in relation to such land or building material or with a view to securing compliance with any order made under Section 3.