Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 2 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949

2. Interpretation.

- In these rules unless there is anything repugnant to the subject or context "Act" means the U.P. Acquisition of Property (Flood Relief) (Temporary Powers) Act, 1948 (Act No XXXIX of 1948).