Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 291 in Cantonments Act, 1924 291. Application of Act 4 of 1899.- For the purposes of the Government Buildings Act, 1899, cantonments and [Boards] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] shall be deemed to be municipalities and municipal authorities respectively.
