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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2) in Cantonments Act, 1924

(2)Any person interested in any such amendment may tender an objection to the {Subs.by s.69, ibid., for "Canontment Authority". [Board] in writing before the time fixed in the notice, and shall be allowed an opportunity of being heard in support of the same in person or by authorised agent.