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[Cites 0, Cited by 0] [Section 284] [Entire Act]

Union of India - Subsection

Section 284(2) in Cantonments Act, 1924

(2)The [Central Government] [Substituted by the A.O. 1937, for "L.G."] in confirming a bye-law may make any change therein which appears to it to be necessary.