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[Cites 0, Cited by 3] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in Cantonments Act, 1924

(2)The assessment list so authenticated shall be deposited in the office of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], and shall there be open, free of charge, during office hours to all owners, lessees and occupiers of property comprised therein or the authorised agents of such persons, and a public notice that it is so open shall forthwith be published.