Section 11 in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
11. Release from requisition.
(1)Any premises taken possession of under Section 4 shall be returned to the owner or to the person from whom possession was taken-(a)where it is not utilized for the purpose mentioned in Section 4, upon the expiry of three months from the date of taking possession;(b)where it so utilized, upon the expiry of 12 months from the said date.(2)A boat requisitioned under Section 5, shall be released from requisition in favour of the owner or from the person from whom possession was taken before the expiry of three months from the date of taking possession.(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.(4)The delivery of possession and payment of compensation for the boat or the premises to a person specified in the order made under sub-section (1) shall be full discharge of any liability of the State Government to deliver possession of the boat or the premises or to pay compensation to such person as may have rightful claim but snail not prejudice any right in respect of such boat or premises or compensation money which any other person may, by due process of law, be entitled to enforce against the person to whom possession has been delivered or payment made.
