Section 3A(1) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
(1)Whenever the District Magistrate is of opinion that for the purpose of preventing an imminent danger to life or serious damage to property, caused or threatened by floods in any area, it is necessary in the public interest-(i)to divert the flow of the flooded water; or(ii)to remove wholly or in part any wall, embankment or any other object causing obstruction to the flow of such water in any direction;he may make such order, as he thinks necessary, for diverting the flow of such water or for the removal of such wall, embankment or object, as the case may be.
