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[Cites 0, Cited by 1] [Section 181(4)] [Section 181] [Entire Act]

Union of India - Subsection

Section 181(4)(a) in Cantonments Act, 1924

(a)when the land on which it is proposed to erect or re-erect the building is held on a lease from the Government, if the erection or re-erection constitutes a breach of the terms of the lease, or