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[Cites 0, Cited by 0] [Section 229] [Entire Act]

Union of India - Subsection

Section 229(2) in The Cantonments Act, 2006

(2)The agreement mentioned in sub-section (1) shall provide also for a stipulation therein that in case of any dispute about the payments to be made to that other authority by the Board, the matter shall be referred to the Central Government whose decision thereon shall be final and binding on both parties.