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[Cites 0, Cited by 0] [Section 282] [Entire Act]

Union of India - Subsection

Section 282(36) in Cantonments Act, 1924

(36)the regulation or prohibition of the cutting or destruction of trees or shrubs, or of the making of excavations, or of the removal of soil or quarrying, where such regulation or prohibition appears to the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority". to be necessary for the maintenance of a water-supply, the preservation of the soil, the prevention of landslips or of the formation of ravines or torrents, or the protection of land against erosion or against the deposit thereon of sand, gravel or stones;