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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(3)(b) in The Cantonments Act, 2006

(b)the total of the collection of such octroi, tax or toll made in the aggregate area and the costs thereby incurred shall be divided between the cantonment fund and the fund subject to the control of such other local authority, in such proportion, as may have been determined by the agreement.