(1)When, by a notification under section 4, any local area forming part of a cantonment ceases to be under the control of particular [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] and is immediately placed under the control of some other local authority, such portion of the cantonment fund and other property vesting in the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] and such portion of the liabilities of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], as the Central Government may, by general or special order, direct, shall be transferred to that other local authority.
