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[Cites 0, Cited by 1] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(5) in The Cantonments Act, 2006

(5)The Principal Director shall, for reasons to be recorded in writing on the reference made under sub-section (4), refer the matter to the General Officer Commanding-in-Chief, the Command, alongwith recommendation on whether or not the said decision of the Board should be revoked and inform the matter to Director General, Defence Estates.