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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(1)(a) in Cantonments Act, 1924

(a)a Chairman who shall be a person not in the service of the Government or the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], and who shall be nominated by the [Officer Commanding the station] [Substituted by Act 7 of 1925, s.14, for "Cantonment Officer of the Cantonment"];