Section 11 in The Cantonments Act, 1924

11. 8[ Incorporation of Cantonment Board.- Every Board shall, by the name of the place by reference to which the cantonment is known, be a body corporate having perpetual succession and a common seal with power to acquire and hold property both movable and immovable and to contract and shall, by the said name, sue and be sued.]

1. Subs. by Act 24 of 1936, s. 69, for" Cantonment Authority". 2. Subs. by the A. O. 1937, for" Secretary of State in Council". 3. Subs. by the A. O. 1937, for" L. G." 4. The words" with the previous sanction of the G. G. in C." were rep. by the A. O. 1937. 5. Subs. by Act 24 of 1936, s. 4, for" specified in the notification in which there is no Board". 6. Subs. by Act 34 of 1939, s. 2 and Sch. I, for" Boards and Cantonment Boards". 7. Subs. by s. 5, ibid., for the original section. 8. Certain words omitted by Act 15 of 1983, s. 4 (w. e. f. 1- 10- 1983 ). 9. Subs. by Act 24 of 1936, s. 5, for the original section.