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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(f) in Cantonments Act, 1924

(f)all land or other property transferred to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] [by the Central or a State Government] [Substituted by the A.O. 1937, for "by His Majesty"], or by gift, purchase or otherwise for local public purposes; and