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[Cites 0, Cited by 1] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1) in Cantonments Act, 1924

(1)Any inhabitant of the cantonment may, within thirty days from the publication of the notice under section 61, submit to the Board an objection in writing to all or any of the proposals contained therein and the Board shall take any objection into consideration and pass orders thereon by special resolution.