Cantonments Act, I924

111.Power to make rules regarding cantonment fund and property:-

The Central Government may make rules {For the Cantonment Property Rules, 1925, made under this section, see Gazette of India, 1925, Pt.I, p.578.} consistent with this Act to provide for all or any of the following matters, namely:-

(a) the conditions on which property may be acquired by {Subs.by Act 24 of 1936, s.69, for " Cantonment Authorities".} [Boards] or on which property vested in a {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] may be transferred by sale, mortgage, lease, exchange or otherwise; and

(b) any other matter relating to the cantonment fund or cantonment property in respect of which no provision or insufficient provision is made by or under this Act, and provision is, in the opinion of the Central Government, necessary.