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 215] [Entire Act] Union of India - Subsection Section 215(4) in The Cantonments Act, 2006 (4)The Chief Executive Officer may require the owners of such groups or block or premises to maintain the work executed under this section.
