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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951

(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.