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[Cites 0, Cited by 0] [Section 264H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 264H(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under Section 264-D may be summarily evicted from the premises by any officer empowered by the District Magistrate in this behalf.