Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(3) in Cantonments Act, 1924

(3)The notice to be given under this section shall be in such form [as may be determined by rules made under section 280,] [Substituted by Act 2 of 1954, s.12.for "as the Executive Officer may direct"] and the transferee or other person on whom the title devolves shall, if so required, be bound to produce before the Executive Officer any documents evidencing the transfer or devolution.