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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(g) in Cantonments (House-Accommodation ) Act, 1923

(g)"military officer" means a commissioned or warrant officer of the Indian military or air forces on military or air force duty in a cantonment, [* * * *] [The words "and includes a Chaplain on duty with troops in a cantonment" were omitted by the A.O. 1950. ] [an officer of the Cantonments Department] [ Substituted by Act 10 of 1925, s.2, for "a Cantonment Magistrate"] and any person in Army departmental employment whom the Officer Commanding the District may at any time, by an order in writing, place on the same footing as a military officer for the purposes of this Act;