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[Cites 0, Cited by 0] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(2) in Cantonments Act, 1924

(2)Every contract other than a contract such as is referred to in sub-section (1) shall be sanctioned by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] or by the Executive Officer on behalf of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ]].