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[Cites 0, Cited by 0] [Section 238(4)] [Section 238] [Entire Act]

Union of India - Subsection

Section 238(4)(c) in The Cantonments Act, 2006

(c)when the land on which it is proposed to erect or re-erect the building is not held on a lease from the Government, if the right to build on such land is in dispute between the person applying for sanction and the Government.