Section 36(3) in Cantonments (House-Accommodation ) Act, 1923
(3)A copy of the rules under section 35 for the time being in force in a cantonment shall be kept open to inspection free of charge at all reasonable times in the office of the Cantonment [Board] [Substituted by Act 32 of 1940, s.3 and Sch.11, for "Authority" ].
