Section 52(1)(a) in Cantonments Act, 1924

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

Union of India - Subsection

Section 52(1)(a) in Cantonments Act, 1924

(a)direct that any matter or any specific proposal other than one which has been referred to the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] under sub-section (2) of section 51 be considered or reconsidered by the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"]; or

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Union of India - Subsection

Section 52(1)(a) in Cantonments Act, 1924