Section 1(4) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(4)Nothing in this Act shall apply to,-(a)lands comprised within a cantonment under the Cantonments Act, 1924 (No. 2 of 1924);(b)lands owned, hired or requisitioned by the Central Government for the purpose of naval, military and air force works;(c)lands under the control of railway administration for the purpose of construction and maintenance of works under Chapter III of the India Railways Act, 1890 (No. 9 of 1890).
