Section 11(3) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
(3)When any premises are or about to be released from requisition under sub-section (1), the District Magistrate may, by order in writing, require any person in occupation of the whole or any part of such premises to vacate the same within a time to be specified and if such person fails to comply with the notice, he may cause him to be evicted from the premises and use such force as may be necessary for carrying out the orders.
