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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(4) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951 (4)Where the District Magistrate has requisitioned any boat, he may use or deal with it in such manner as may appear to him to be expedient.
