(1)The [Central Government] [Substituted by the A.O. 1937, for "L.G."] may [after consulting the State Government and the Board concerned] [Inserted by Act 2 of 1954, s.4. ], by notification in the Official Gazette, declare its intention to include within [the cantonment] [Substituted by Act 2 of 1954, section 4 for "a cantonment". ] any local area situated in the [the cantonment] [Substituted by Act 2 of 1954, section 4 for "a cantonment". ] vicinity thereof or to exclude from [the cantonment] [Substituted by Act 2 of 1954, section 4 for "a cantonment". ] any local area comprised therein
