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Union of India - Section

Section 128 in Cantonments Act, 1924

128. Responsibility for sanitation.-

The following officers shall, for the purposes of sanitation, have control over, and be responsible for maintaining in a sanitary condition, those parts of a cantonment, respectively, which are specified in the case of each, that is to say:-
(a)the [Officer Commanding the station] [Substituted by Act 7 of 1925, s.14, for "Commanding Officer of he Cantonment"] all buildings and lands which are occupied or used for military purposes;
(b)the Officer Commanding the air forces in the cantonment-all buildings and lands which are occupied or used for air-force purposes;
(c)the head of any civil department or railway administration occupying as such any part of the cantonment all buildings and lands in his charge as head of that department or administration.