Cantonments Act, I924

4.Alteration of limits of cantonments :-

(1) The {Subs.by the A.O.1937, for " L.G."} [Central Government] {The words " with the previous sanction of the G.G.in C." were rep.by the A.O.1937.} may {Ins.by Act 2 of 1954, s.4.} [after consulting the State Government and the Board concerned], by notification in the Official Gazette, declare its intention to include within {Subs., ibid., for " a cantonment ".} [the cantonment] any local area situated in the {Subs., ibid., for " a cantonment ".} vicinity thereof or to exclude from {Subs., ibid., for " a cantonment ".} [the cantonment] any local area comprised therein.

(2) Any inhabitant of a cantonment or local area in respect of which a notification has been published under sub-section (1) may within six weeks from the date of the notification, submit in writing to the {Subs.by the A.O.1937, for " L.G."} [Central Government] through the Official Commanding-in-Chief, the Command, an objection to the notification, and the {Subs.by the A.O.1937, for " L.G."} [Central Government] shall take such objection into consideration.

(3) On the expiry of six weeks from the date of the notification, the {Subs.by the A.O.1937, for " L.G."} [Central Government] may after considering the objections, if any, which have been submitted under sub-section (2), by notification in the Official Gazette, include the local area in respect of which the notification was published under sub-section (1), or any part thereof, in the cantonment or, as the case may be, exclude such area or any part thereof from the cantonment.