Section 36(2) in Cantonments (House-Accommodation ) Act, 1923
(2)Any rule under section 35 may be general for all cantonments or parts of cantonments [* * * *] [The words "in the Provinces" were omitted by the A.O. 1950.] in which this Act is for the time being operative, or may be special for any of such cantonments or parts as the Central Government may direct.
