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[Cites 0, Cited by 2] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5) in Cantonments Act, 1924

(5)When the term of office of a Board constituted under this section has expired or ceased, the Board shall be replaced by the former Board which, but for the declaration under sub-section (1), would have continued to hold office, or, if the term of office of such former Board has expired, by a Board constituted under section 13.]