(1)The [Central Government] [Substituted by the A.O. 1937, for "L.G."] [* * *] [The words "with the previous sanction of the G.G. in C." were rep.by the A.O. 1937.] may, by notification in the Official Gazette, declare any place or places in which any part of [the Indian Army or the Indian Air Force] [Substituted by the A.O. 1950, for "His Majesty's regular forces or regular air force"] is quartered or which, being in the vicinity of any such place or places, is or are required for the service of such forces to be a cantonment for the purposes of this Act and of all other enactments for the time being in force, and [* * *] [The words "with the like sanction" were rep. by the A.O. 1937. ] may, by a like notification, declare that any.cantonment shall cease to be a cantonment.
