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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(e) in Cantonments Act, 1924

(e)
(i)in cantonments of which the civil population exceeds seven thousand five hundred, three military officers,
(ii)in cantonments of which the civil population exceeds five thousand, but does not exceed seven thousand five hundred, two military officers,
(iii)[ in cantonments of which the civil population does not exceed five thousand, one military officer,] [Substituted by the A.O.1950, for the former clause.] nominated by name by the Officer Commanding the station by order in writing;