Cantonments Act, I924

117.Discretionary functions of Board:-

{S.117 was re-numbered as such-section (1) of that section by Act 15 of 1942, s.9.} [(1)] A {Subs.by s.69, ibid., for " Cantonment Authority".} [Board] may, within the cantonment, make proviso for-

(a) laying out in areas, whether previously built upon or no new streets, and acquiring land for that purpose and for the construction of buildings, and compounds of buildings, to abut on such streets;

(b) constructing, establishing or maintaining public parks, gardens, offices, dairies, bathing or washing places, drinking fountains, tanks, wells and other works of public utility;

(c) reclaiming unhealthy localities;

(d) furthering educational objects by measures other than the establishment and maintenance of primary schools;

(e) taking a census and granting rewards for information which may tend to secure the correct registration of vital statistics;

(f) making a survey;

(g) giving relief on the occurrence of local epidemics by the establishment or maintenance of relief works or otherwise;

(h) securing or assisting to secure suitable places for the carrying on of any offensive, dangerous or obnoxious trade, calling or occupation;

(i) establishing and maintaining a farm or other place for the disposal of sewage;

(j) constructing, subsidizing or guaranteeing tramways or other means of locomotion, and electric lighting or electric power works; {Ins.by Act 15 of 1942, s.9.} [or]

(k) adopting any measure, other than a measure specified in section 116 or in the foregoing provisions of this section, likely to promote the safety, health or convenience of the inhabitants of the cantonment ; {The word " or" was rep., ibid.}

{Cl.(l) was omitted, ibid.}

{Ins.by s.9, ibid.} [(2) A Board may, either within or outside the cantonment, make provision for the doing of anything on which expenditure is declared by the Central Government, or by the Board with the sanction of the Central Government, to be an appropriate charge on the cantonment fund.]

{Ins by Act 85 of 1926, s.86.} [117A.A {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] may make provision for educational objects outside the cantonment if it is satisfied that the interests of the residents of the cantonment will be served thereby.]

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