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[Cites 0, Cited by 0] [Section 209(4)] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(4)(b) in The Cantonments Act, 2006

(b)for the use of the owner or occupier of such premises or not, shall unless the Board has otherwise determined, or does at any time otherwise determine, vest and be deemed always to have vested in the Board.