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 0] [Section 259] [Entire Act]

Union of India - Subsection

Section 259(2) in Cantonments Act, 1924

(2)An application to a Magistrate under sub-section (1) shall be in writing and shall be signed by the President or Vice-President of the Board or by the Executive Officer [or the Military Estates Officer] [Inserted by Act 2 of 1954, s.22], but shall not require to be personally presented.]Committees Of Arbitration