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[Cites 0, Cited by 0] [Section 188] [Entire Act]

Union of India - Subsection

Section 188(2) in The Cantonments Act, 2006

(2)If the Board is of the opinion that the works and other properties for the time being vested in the Board, are inadequate for the purpose of sufficient supply of water or for the purpose of efficient collection of sewage under this Act, it may take steps in accordance with the provisions of this Act for the construction of additional works, whether within cantonment or outside the cantonment with the approval of the Principal Director and for the acquisition of additional properties for such works.