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[Cites 0, Cited by 7] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Cantonments Act, 2006

(2)Every Board shall be deemed to be a municipality under clause (e) of article 243-P of the Constitution for the purpose of-
(a)receiving grants and allocations; or
(b)implementing the Central Government schemes of social welfare, public health, hygiene, safety, water-supply, sanitation, urban renewal and education.