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[Cites 0, Cited by 1] [Section 52(2)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2)(c) in Cantonments Act, 1924

(c)[ after giving the Board a reasonable opportunity of showing cause why such direction should not be made, direct that the decision shall not be carried into effect or that it shall be carried into effect by the Board with such modifications as he may specify.] [Substituted by Act 24 of 1936, s.22 for the original clause. ]