The [Central Government] [Substituted by the A.O. 1937, for "L.G."] may, [* * * *] [The words "with the previous sanction of the G.G. in C." were rep. by the A.O. 1937 ] by notification in the Official Gazette, exclude from the operation of any part of this Act the whole or any part of a cantonment, or direct that any provision of this Act shall, in the case of any cantonment-(a)[ situated within the limits of a Presidency-town; or [Substituted by Act 24 of 1936, s.4, for "specified in the notification in which there is no Board"](b)in which the Board is superseded under section 54.]apply with such modifications as may be so specified.
