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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(c) in Cantonments Act, 1924

(c)be entitled to the same remedies and be subject to the same responsibilities as if they were employed by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] for the management and collection of the octroi, terminal tax or toll, as the case may be: