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Cantonments Act, I924 102.Irrecoverable debts:- A {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] may write off any sum due on account of any tax {Ins.by Act 24 of 1936, s..34.} [or rate] or of the costs of recovering any tax {Ins.by Act 24 of 1936, s..34.} [or rate] if such sum is, in its opinion, irrecoverable: {Ins.by Act 24 of 1936, s..34.} [Provided that, where the sum written off in favor of any one person exceeds fifty rupees, the sanction of the Officer Commanding in-Chief, the Command, shall be first obtained.]    |
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