Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in The Cantonments (Extension Of Rent Control Laws) Act, 1957

(c)any house within the cantonment which is, or may be, appropriated by the Central Government on lease under the Cantonment (House Accommodation) Act, 1923 (6 of 1923)