Cantonments Act, I924
9.Limitation of operation of Act.:-
The {Subs.by the A.O.1937, for " L.G."} [Central Government may, {The words " with the previous sanction of the G.G.in C." were rep.By the A.O.1937} 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
{Subs.by Act 24 of 1936, s.4, for "specified in the notification in which there is no Board".} [(a) situated within the limits of a Presidency-town; or
(b) in which the Board is superseded under section 54.]apply with such modifications as may be so specified.
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