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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(1) in Cantonments Act, 1924

(1)The owner of any building, tenement or land in respect of which remission or refund of tax has been given under section 76 or section 77 shall give notice of the re-occupation of such building [tenement] [Inserted by Act 24 of 1934, s.2 and sch.I.] or land within fifteen days o f such re-occupation.