Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(1) in Cantonments Act, 1924

(1)When, in pursuance of section 98, a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] has fixed a Special rate for the cleansing of any factory, hotel, club or group of, buildings or lands, such premises shall be exempted from the payment of any conservancy or scavenging tax imposed in the cantonment.