Section 28(2)(d) in Cantonments Act, 1924

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(d) in Cantonments Act, 1924

(d)is interested in a subsisting contract made with, or in work being done for, the Board except as a shareholder (other than a director) in an incorporated company; or

(dd)[ is an officer or servant, permanent or temporary, of a Board; or] [Inserted by Act 24 of 1936, s.12.]

(ddd)[ is a member of any other local authority; or] [Inserted by Act 2 of 1954, s.7. ]

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Union of India - Subsection

Section 28(2)(d) in Cantonments Act, 1924