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[Cites 0, Cited by 0] [Section 238] [Entire Act]

Union of India - Subsection

Section 238(2) in The Cantonments Act, 2006

(2)The Board may refuse to sanction the erection or re-erection of any building on any grounds sufficient in the opinion of the Board affecting the particular building:Provided that the Board shall refuse to accord sanction the erection or re-erection of any building if such erection or re-erection is not in conformity with any general scheme sanctioned under section 240.