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 0] [Section 49] [Entire Act] Union of India - Subsection Section 49(a) in Cantonments Act, 1924 (a)that any duty imposed on a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] by or under this Act has not been performed or has been performed in an imperfect, inefficient or unsuitable manner, or
