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[Cites 0, Cited by 2] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(1) in Cantonments Act, 1924

(1)The Board may, with the previous sanction of the [Central Government], impose in any cantonment any tax which, under any enactment for the time being in force, may be imposed in any municipality in the State wherein such cantonment is situated:[* * *] [The proviso to sub-section (1) was rep. by the A.O. 1937.]