Cantonments Act, I924
3.Definition of cantonments:-
(1) The {Subs.by the A.O.1937, for "
L.G."} [Central Government] {The words " with the previous sanction
of the G.G.in C." were rep.by the A.O.1937.} may, by notification in the
Official Gazette, declare any place or places in which any part of {Subs.by the
A.O.1950, for " His Majesty's regular forces or regular air force"}
[the Indian Army or the Indian Air Force] is quartered or which, being in the
vicinity of any such place or places, is or are required for the service of
such forces to be a cantonment for the purposes of this Act and of all other
enactments for the time being in force, and {The words " with the like sanction
" were rep.by the A.O.1937.} may, by a like notification, declare that
any. cantonment shall cease to be a cantonment.
(2) The (Subs.by the A.O.1937, for " L.G.") [Central Government] {The
words " with the like sanction " were rep.by the A.O.1937.} may, by a
like notification, define the limits of any cantonment for the aforesaid
purposes.
{(Ins.by Act 24 of 1936, s.3.} [(3) When any
place is declared a cantonment for the first time, the Central Government may,
until a Board is constituted in accordance with the provisions of this Act, by
order make any provision which appears necessary to it either for the
administration of the cantonment or for the constitution of the Board.]
{(Ins.by Act 8 of 1944, s.2.}[(4) The Central Government may, by notification
in the Official Gazette, direct that in any place declared a cantonment under
subsection (1) the provisions of any enactment relating to local
self-government other than this Act shall have effect only to such extent or
subject to such modifications, or that any authority constituted under any such
enactment shall exercise authority only to such extent, as may be specified in
the notification.]