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State of Uttar Pradesh - Section

Section 8 in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951

8. Entry and inspection.

- Any person authorised in this behalf by the District Magistrate may enter upon and inspect any premises or boat for the purposes of determining whether such premises or boat is fit for use and should be requisitioned under Section 4 or 5, as the case may be.