Section 189(2) in The U.P. Municipalities Act, 1916
(2)Provided that no drain shall be constructed within the limits of a cantonment without the approval of the [State Government] [Substituted by ALO 1950.] and otherwise than with the concurrence of the General Officer Commanding of the division in which such cantonment is situate or, in the event of such concurrence being withheld, the previous sanction of the [Central Government] [Substituted by ALO 1950.].
