Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 198] [Entire Act] Union of India - Subsection Section 198(3) in Cantonments Act, 1924 (3)The [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may at any time, by public notice, close any public market or public slaughter-house or any part thereof.
