(2)When, in like manner, any local area forming part of a cantonment ceases to be under the control of a particular [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority "] an is not immediately placed under the control of some other local authority, such portion of the cantonment fund and other property vesting in the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] shall vest in Government, and such portion of the liabilities of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] shall be transferred to the [Central Government] [Substituted by the A.O. 1937, for "L.G."], as the Central Government may, by general or specific order, direct.
