Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 72 in Cantonments Act, 1924

72. Preparation of new assessment list.-

The [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] shall prepare a new assessment list at least once in every three years, and for this purpose the provisions of sections 66 to 71 shall apply in like manner as they apply for the purpose of the preparation of an assessment list for the first time.