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[Cites 0, Cited by 0] [Section 277(3)] [Section 277] [Entire Act]

Union of India - Subsection

Section 277(3)(a) in The Cantonments Act, 2006

(a)no person who was, at the commencement of this Act, carrying on his trade, calling or occupation in any part of a cantonment shall be bound to apply for a license for carrying on such trade or occupation in that part until he has received from the Board not less than three months 'notice in writing of his obligation to do so, and if the Board refuses to grant him a license, it shall pay compensation for any loss incurred by reason of such refusal;