Section 3(1) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
(1)The District Magistrate may, if it appears necessary for the purpose of protecting life and property from the danger caused or threatened by flood, by order, direct that subject to any exemptions made by general order or special permission, all persons or any class of persons in any area to be specified shall remove themselves or be removed from it or to any specified part thereof and may do any other act which is necessary for this purpose.
