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Cantonments Act, I924 7.Disposal of cantonment fund when area ceases to be included in a cantonment :- (1) When, by a notification under section 4,
any local area forming part of a cantonment ceases to be under the control of
particular {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority
".} [Board] and is immediately placed under the control of some other
local authority, such portion of the cantonment fund and other property vesting
in the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".}
[Board] and such portion of the liabilities of the {Subs.by Act 24 of 1936,
s.69, for " Cantonment Authority ".} [Board], as the Central
Government may, by general or special order, direct, shall be transferred to
that other local authority.    |
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