Section 4 in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
4. Accommodation of evacuated persons.
- The District Magistrate may for the purpose of accommodating any persons who have left or have been removed from their houses in accordance with any order made under Section 3 take possession of any premises other than-(a)premises used for the purpose of religious worship, or(b)a private dwelling house in use as such.
