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[Cites 0, Cited by 2] [Section 181(4)] [Section 181] [Entire Act]

Union of India - Subsection

Section 181(4)(b) in Cantonments Act, 1924

(b)when the land on which it is proposed to erect on re-erect the building is not held on a lease from the Government, if the right to build on such land is in dispute between the person applying for sanction and the Government.