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Union of India - Section

Section 48 in Cantonments Act, 1924

48. Power to call for documents.-

[The Officer Commanding-in-Chief, the Command] [The words "G.G. in C. or the Officer Commanding-in-Chief, the Command," were substituted for the words "Officer Commanding the District", by Act 35 of 1926, s.4, and the words "The G.G.in C.or" were rep. by Act 24 of 1936 s 24.], may, by order in writing,-
(a)call for any book or document in the possession or under the control of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"];
(b)require the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] to furnish such statements, accounts, reports and copies of documents relating to its proceedings, duties or works as he thinks fit.