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[Cites 0, Cited by 0] [Section 235(2)] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(2)(g) in The Cantonments Act, 2006

(g)makes any alteration which there is reason to believe is likely to affect prejudicially the stability or safety of any building or the condition of any building in respect of drainage, sanitation or hygiene; or