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[Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act]

Union of India - Subsection

Section 254(2)(a) in Cantonments Act, 1924

(a)by giving or tendering the notice, order or requisition, or sending it by post, to the owner, lessee or occupier, or, if there are more owners, lessees or occupiers than one, [to any one of them] [Substituted by Act 32 of 1940, s.3 and Sch.II, for "on anyone of them"]; or