Cantonments Act, I924
8.Application of funds and property transferred under sections 6 and 7 :-
Any cantonment fund or portion of a cantonment fund or other property of a {Subs.by Act 24 of 1936, s.69 for " Cantonment Authority ".} [Board] vesting in Government under the provision of section 6 or section 7 shall be applied in the first place to satisfy any liabilities of the {Subs.by Act 24 of 1936, s.69 for " Cantonment Authority"}) [Board] transferred under such provisions to the {Subs.by the A.O.1937, for " Secretary of State in Council"} [Central Government], and in the second place for the benefit of the inhabitants of the local area which has ceased to be a cantonment or, as the case may be, part of a cantonment.
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