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[Cites 0, Cited by 0] [Section 318(2)] [Section 318] [Entire Act]

Union of India - Subsection

Section 318(2)(a) in The Cantonments Act, 2006

(a)by giving or tendering the notice, order or requisition, or sending it by post, to the owner, lessee or occupier, or, if there are more owners, lessees, or occupiers than one to any one of them; or