(1)The [Central Government] [Substituted by the A.O. 1937, for "L.G."] may [after consulting the State Government and the Board concerned] [Inserted by Act 2 of 1954, s.4. ], by notification in the Official Gazette, declare its intention to include within [the cantonment] [Substituted by Act 2 of 1954, section 4 for "a cantonment". ] any local area situated in the [the cantonment] [Substituted by Act 2 of 1954, section 4 for "a cantonment". ] vicinity thereof or to exclude from [the cantonment] [Substituted by Act 2 of 1954, section 4 for "a cantonment". ] any local area comprised therein(2)Any inhabitant of a cantonment or local area in respect of which a notification has been published under sub-section (1) may within six weeks from the date of the notification, submit in writing to the [Central Government] [Substituted by the A.O. 1937, for "L.G."] through the Official Commanding-in-Chief, the Command, an objection to the notification, and the [Central Government] [Substituted by the A.O. 1937, for "L.G."] shall take such objection into consideration.(3)On the expiry of six weeks from the date of the notification, the [Central Government] [Substituted by the A.O. 1937, for "L.G."] may after considering the objections, if any, which have been submitted under sub-section (2), by notification in the Official Gazette, include the local area in respect of which the notification was published under sub-section (1), or any part thereof, in the cantonment or, as the case may be, exclude such area or any part thereof from the cantonment.
