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 180] [Entire Act] Union of India - Subsection Section 180(1) in Cantonments Act, 1924 (1)A person giving the notice required by section 179 shall specify the purpose for which it is intended to use the building to which such notice relates.
