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Citedby 2 docs
J. Pratap Reddy vs Union Of India (Uoi) And Ors. on 28 November, 2005
Sh. Anil Mittar vs Union Of India (Uoi) And Ors. on 9 October, 2006

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[Section 14(1)] [Section 14] [Complete Act]
Central Government Act
Section 14(1)(b) in The Cantonments Act, 1924
(b) 3[ that, for the administration of the cantonment, it is desirable, to vary the constitution of the Board in any cantonment under this section, the Central Government may, by notification in the Official Gazette, make a declaration to that effect.