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[Cites 0, Cited by 0] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(c) in The Cantonments Act, 2006

(c)when sanction has been refused, or has ceased to be available or has been suspended by the General Officer Commanding-in-Chief, the Command, under clause (b) of sub-section (1) of section 58, shall be punishable with fine which may extend to fifty thousand rupees and the cost of sealing the illegal construction and its demolition.