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[Cites 0, Cited by 2] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Cantonments Act, 2006

(3)On the expiry of eight weeks from the date of the notification, the Central Government may after considering the objections, if any, which have been submitted under sub-section (2), by notification in the Official Gazette, include the local area in respect of which the notification was published under sub-section (1), or any part thereof, in the cantonment or, as the case may be, exclude such area or any part thereof from the cantonment.