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[Cites 0, Cited by 0] [Section 222(2)] [Section 222] [Entire Act]

Union of India - Subsection

Section 222(2)(b) in The Cantonments Act, 2006

(b)If any private street is constructed or any building, wall, fence or structure erected on any drain or water works as aforesaid without the written permission of the Board, the Chief Executive Officer may remove or otherwise deal with the same as he may think fit.