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Union of India - Section

Section 5 in The Cantonments Act, 2006

5. The effect of including area in cantonment

.-When, by a notification under section 4, any local area is included in a cantonment, such area shall thereupon become subject to this Act and to all other enactments for the time being in force throughout the cantonment and to all notifications, rules, regulations, bye-laws, orders and directions issued or made thereunder.