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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3) in The Cantonments Act, 2006

(3)The notice to be given under this section shall be in such form as may be determined by rules made under section 346, and the transferee or other person on whom the title devolves shall, if so required, be bound to produce before the Chief Executive Officer any documents evidencing the transfer or devolution.