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State of Uttar Pradesh - Section

Section 10 in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951

10. Preventing, removing of parts, etc.

- No owner of any boat or any person in possession thereof shall, after service of the order under Section 5, remove any part or any other accessory or in any way injure the boat so as to reduce the usefulness of such boat.