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[Cites 0, Cited by 0] [Section 235(2)] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(2)(h) in The Cantonments Act, 2006

(h)makes any alteration to any building which increases or diminishes the height of, or area covered by, or the cubic capacity of, the building, or which reduces the cubic capacity of any room in the building below the minimum prescribed by any bye-law made under this Act.