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[Cites 0, Cited by 4] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(b) in Cantonments Act, 1924

(b)direct the suspension, for such period as may be stated in the order, of action on any decision of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], other than a decision which has been referred to him under sub-section (1) of section 51, and thereafter cancel the suspension or [after giving the Board a reasonable opportunity of showing cause why such direction should not be made] [Inserted by Act 24 of 1936, s.22 ], direct that the decision shall not be carried into effect or that it shall be carried into effect with such modifications as he may specify.