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237. Powers of Board under certain sections exercisable by Chief Executive Officer.

The powers, duties and functions of the Board under section 238, sub-section (1) of section 241 section 243, section 245 and section 248 excluding the provisions to sub-section (1) and the proviso to sub-section (2) of the said section 248 shall be exercised or discharged in a civil area by the Chief Executive Officer.



Cantonments Act, 2006 Back




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