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[Cites 0, Cited by 1] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in Cantonments Act, 1924

(2)If the Board decides to modify its proposals or any of the it shall re-publish the modified proposals in the manner provided by section 61 indicating that the proposals are in modification of the proposals previously published; and the provisions of sub-section of this section shall apply to such modified proposals.