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[Cites 0, Cited by 0] [Section 249] [Entire Act]

Union of India - Subsection

Section 249(2) in The Cantonments Act, 2006

(2)Where any erection or work or any premises in which any erection or work is being carried on, has or has been sealed, the Chief Executive Officer may, for the purpose of demolishing such erection or work in accordance with the provisions of this Act, order such seal to be removed.