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 0] [Section 130] [Entire Act] Union of India - Subsection Section 130(e) in The Cantonments Act, 2006 (e)the head of any civil department or railway administration occupying as such any part of the cantonment-all buildings and lands in his charge as head of-that department or administration;
