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[Cites 0, Cited by 1] [Section 267] [Entire Act]

Union of India - Subsection

Section 267(2) in The Cantonments Act, 2006

(2)The Board may transfer by public auction or otherwise any immovable property other than in a public market or a public slaughter house if such property is capable of being put to remunerative use for such period and on such terms and conditions as may be approved by the General Officer Commanding-in-Chief, the Command, or in his absence, the Principal Director.