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[Cites 0, Cited by 0] [Section 348] [Entire Act]

Union of India - Subsection

Section 348(31) in The Cantonments Act, 2006

(31)the circumstances and the manner in which owners of buildings or land in the cantonment, who are temporarily absent from, or are not resident in, the cantonment, may be required to appoint as their agents, for all or any of the purposes of this Act of any rule or bye-law made thereunder, persons residing within or near the cantonment;