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[Cites 0, Cited by 0] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(3) in Cantonments Act, 1924

(3)The President of a Board [* * *] [The words "or, where there is no Board, the Officer Commanding the station "were omitted by Act 24 of 1936, s.41] may direct the destruction of any clothing, bedding or other articles in the cantonment likely to retain infection, and may give such compensation as he thinks fit for any article so destroyed.