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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(4) in The Cantonments Act, 2006

(4)If, at any time before the sale has begun, the person whose property has been seized tenders to the Chief Executive Officer the amount of all expenses incurred and of the octroi, terminal tax or toll, the Chief Executive Officer shall release the property seized.