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9. Limitation of operation of Act. The Central Government may, by notification in the Official Gazette, exclude from the operation of any part of this Act the whole or any part of a cantonment, or direct that any provision of this Act shall, in the case of any cantonment (a) situated within the limits of a metropolitan area; or (b) in which the Board is superseded under section 60, apply with such modification as may be so specified.    |
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