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 3(2)] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(2)(c) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951 (c)the place or places to which they are to proceed or be taken on removing themselves or being removed from the specified area;