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[Cites 0, Cited by 4] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(a) in Cantonments Act, 1924

(a)in the case of railway stations, hotels, colleges, school hospitals, factories and any other buildings which [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] decides to assess under this clause, one twentieth of the sum obtained by adding the estimate present cost of erecting the building to the estimate value of the land appertaining thereto, and