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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(e) in The Cantonments (Extension Of Rent Control Laws) Act, 1957

(e)in section 4,--
(i)in clause (g), for the words "city or town concerned", the word "cantonment" shall be substituted;
(ii)in clause (h), for the words "city or town for that purpose and if he was in occupation, has for sufficient reasons vacated it after the Act has been extended to that city or town", the words" cantonment for that purpose or if he was in occupation, has for sufficient reasons vacated it after the extension of this Act thereto" shall be substituted;