Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 87] [Entire Act] Union of India - Subsection Section 87(b) in Cantonments Act, 1924 (b)the amount, if any, in dispute in the appeal has been deposited by the appellant in the office of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].
