(2)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may make provision for the extension beyond the limits of the municipality of the benefits of any municipal undertaking :Provided that no provision shall be made for the extension of the benefits of a municipal undertaking for the supply of water to any local area which comprises or contains the whole or a portion of a cantonment without the previous sanction of the [Central Government] [Substituted by ALO 1937.].
