8. Application of funds and property transferred under sections 6 and 7.-
Any cantonment fund or portion of a cantonment fund or other property of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] vesting in Government under the provision of section 6 or section 7 shall be applied in the first place to satisfy any liabilities of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] transferred under such provisions to the [Central Government] [Substituted by the A.O. 1937, for "L.G."], and in the second place for the benefit of the inhabitants of the local area which has ceased to be a cantonment or, as the case may be, part of a cantonment.
