Section 2 in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context,-(a)"boat" includes a steamer;(b)"District Magistrate" includes a Sub-divisional Magistrate and a Tahsildar;(c)"owner" incudes the pledgee or pawnee in possession and where the person in possession of the boat is a minor, the guardian of such minor; and(d)"State Government" means the Government of Uttar Pradesh.
