(3)When any place is declared a cantonment under sub-section (1), the Central Government shall constitute a Board within a period of one year in accordance with the provisions of this Act:Provided that the Central Government may, for the reasons to be recorded in writing, extend the said period of one year for a further period of six months at a time:Provided further that the Central Government may, until a Board is constituted, by order make necessary provisions for the efficient administration of the cantonment.
