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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951

(2)Save in so far as things may be inconsistent with anything contained in this Act, the provisions of the Code of Civil Procedure, 1908, shall apply to proceedings before the Civil Judge under this Act.