Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] Union of India - Subsection Section 73(5) in Cantonments Act, 1924 (5)[ The Executive Officer shall record [every transfer or devolution] [Inserted by Act 24 of 1936, s.28] of title notified to him under sub-section (1) or subsection (2) in the assessment list and other tax registers of the Board.]
