Cantonments Act, I924

115.Contracts improperly executed not to be binding on a Board.-

If any contract is executed by or on behalf of a {Subs, by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] otherwise than in conformity with the provisions of this Chapter, it shall not be binding on the {Subs, by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board].