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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(b) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951

(b)direct that the owner or person in possession of the boat shall not without the permission of the District Magistrate dispose it or remove it till the expiry of such period as may be specified in the order, from the premises or place in which it is kept.