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[Cites 0, Cited by 0] [Section 243(1)] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(1)(a) in Cantonments Act, 1924

(a)to inspect any drain, privy, latrine, urinal, cesspool, pipe, sewer or channel in or on any building or land in the cantonment, and, in his discretion, to cause the ground to be opened for the purpose of preventing or removing any nuisance arising from the drain, privy, latrine, urinal, cesspool, pipe, sewer or channel, as the case may be;