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Cantonments Act, I924 6.Disposal of cantonment fund when area ceases to be a cantonment:- (1) When, by a notification under section 3, any cantonment at ceases to be a cantonment and the local area comprised therein is s immediately placed under the control of a local authority, the balance of the cantonment fund and other property vesting in the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] shall vest in such local authority, and the liabilities of the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] shall be transferred to such local authority. (2) When, in like manner, any cantonment ceases to be a cantonment and the local area comprised therein is not immediately placed under the control of a local authority, the balance of the cantonment fund and other property vesting in the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] shall vest in Government, and the liabilities of the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] shall be transferred to the {Subs.by the A.O.1937, for " Secretary of State in Council ".} [Central Government].    |
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