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[Cites 0, Cited by 0] [Section 264] [Entire Act]

Union of India - Subsection

Section 264(2) in The Cantonments Act, 2006

(2)If, in any case referred to in sub-section (1), the Chief Executive Officer is of opinion that such a course is necessary in order to prevent imminent danger, he may, by order in writing, require a proper hoarding or fence to be put up for the protection of passers-by.