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Union of India - Section

Section 253 in The Cantonments Act, 2006

253. Unauthorised buildings over drains, etc

.-The Chief Executive Officer may, by notice in writing require any person who has, without his permission in writing, newly erected or re-erected any structure over any public sewer, drain, culvert, water-course or water-pipe in the cantonment to pull down or otherwise deal with the same as he thinks fit.