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Union of India - Section

Section 10 in The Cantonments Act, 2006

10. Cantonment Board

.-(1) For every cantonment there shall be a Cantonment Board.
(2)Every Board shall be deemed to be a municipality under clause (e) of article 243-P of the Constitution for the purpose of-
(a)receiving grants and allocations; or
(b)implementing the Central Government schemes of social welfare, public health, hygiene, safety, water-supply, sanitation, urban renewal and education.