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Union of India - Section

Section 106 in Cantonments Act, 1924

106. Cantonment fund.-

There shall be formed for every cantonment a cantonment and there shall be placed to the credit thereof the following find sums, namely:-
(a)the balance.if any, of the cantonment fund formed for the cantonment under the Cantonments Act, 1910
(b)all sums received by or on behalf of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].
[* * * *] [The word "and"and cl.(c) were rep. by the A.O. 1937.]