Section 11(1) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
(1)Any premises taken possession of under Section 4 shall be returned to the owner or to the person from whom possession was taken-(a)where it is not utilized for the purpose mentioned in Section 4, upon the expiry of three months from the date of taking possession;(b)where it so utilized, upon the expiry of 12 months from the said date.
