Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(d) in Cantonments (House-Accommodation ) Act, 1923

(d)has been appropriated by the State Government with the concurrence of the Officer Commanding the District, or by the Central Government, for use as a public office or for any other purpose.