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Cantonments Act, I924 75.Demolition etc., of buildings:- If any building is wholly or partly demolished or destroyed or otherwise deprived of value, the {Subs.by Act 24 of 1936, s.69.for "Cantonment Authority".} may, on the application {Ins by Act 7 of 1931, s.4.} [in writing] of the owner {Ins.by Act 24 of 1936, s.29.} [or occupier], remit or refund such portion of {Subs.by Act 26 of 192'.7, s.9; for " the tax payable thereon ".} [any tax assessed on the annual value thereof] as it thinks fit.    |
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