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[Cites 0, Cited by 0] [Section 348] [Entire Act]

Union of India - Subsection

Section 348(14) in The Cantonments Act, 2006

(14)the regulation and control of encamping grounds, sarais, hotels, dak-bangalows, lodging-houses, boarding-houses, buildings let in tenements, residential clubs, restaurants, eating-houses, cafes, refreshment-rooms, guest houses, holiday resorts, cinemas and places of public recreation, entertainment or resort;