Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 62] [Entire Act] Union of India - Subsection Section 62(3) in Cantonments Act, 1924 (3)When the Board has finally settled the proposals, it shall submit them along with the objections, if any, made in connection there with to the [Central Government] through the Officer Commanding in-Chief, the Command.]
