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[Cites 0, Cited by 0] [Section 238(4)] [Section 238] [Entire Act]

Union of India - Subsection

Section 238(4)(b) in The Cantonments Act, 2006

(b)when the land on which it is proposed to erect or re-erect the building is entrusted to the management of the Board by the Government if the erection or re-erection constitutes a breach of the terms of the entrustment of management or contravenes any of the instructions issued by the Government regarding the management of the land by the Board; or