| Repealed by Act 1 of 1938, S. 2 and Sch.] |
| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 3rd March 1931.) |
An Act further to amend the Cantonments Act, 1924, for certain purposes.
Whereas it is expedient further to amend the Cantonments Act, 1924, for the purposes hereinafter appearing; It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 1 read as:
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1. Short title.- This Act may be called the Cantonments (Amendment) Act, 1931.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Amendment of section 39, Act II of 1924:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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2. Amendment of section 39, Act II of 1924.- To sub-section (1) of section 39 of the Cantonments Act, 1924 (I of 1924) (hereinafter referred to as the said Act), the following proviso shall be added, namely:-
"Provided that, where the Board does not include any elected member, the quorum shall be four."
1 Repealed by Act 1 of 1938, S. 2 and Sch.
3. Amendment of section 52, Act II of 1924:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 3 read as:
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3. Amendment of section 52, Act II of 1924.- In sub-section (1) of section 52 of the said Act, the words "on a recommendation made to him in this behalf by the Officer Commanding the District or where the Officer Commanding the District is himself the Officer Commanding-in-Chief, the Command, for the purposes of this Act, of his own motion" shall be omitted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
4. Amendment of section 75, Act II of 1924:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 4 read as:
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4. Amendment of section 75, Act II of 1924.- In section 75 of the said Act, after the word "application" the words "in writing" shall be inserted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
5. Amendment of section 77A, Act II of 1924:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 5 read as:
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5. Amendment of section 77A, Act II of 1924.- In section 77A of the said Act,-
(a) the word and figures "section 75" shall be omitted; and
(b) for the words "circumstances in which it is claimed" the following shall be substituted, namely:-
"fact that the building, land or tenement has become vacant and unproductive of rent".
1 Repealed by Act 1 of 1938, S. 2 and Sch.
6. Amendment of section 99A, Act II of 1924:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 6 read as:
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6. Amendment of section 99A, Act II of 1924.- In section 99A of the said Act, the words "belonging to the Secretary of State for India in Council" shall be omitted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
7. Amendment of section 236, Act II of 1924:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 7 read as:
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7. Amendment of section 236, Act II of 1924.- In sub-section (2) of section 236 of the said Act, after the word "sub-inspector" the words "or a sergeant shall be inserted and after the words "Officer Commanding the Station" where they occur the second time, the words "with the concurrence of the District Magistrate" shall be added.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
8. Insertion of new section 286A in Act II of 1924:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 8 read as:
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8. Insertion of new section 286A in Act II of 1924.- After section 286 of the said Act the following section shall be inserted, namely:-
"286A. Power to delegate functions of Executive Officer.- The Cantonment Authority may empower any of its members or officers to exercise or perform in the absence of the Executive Officer from the Cantonment all or any of such powers or duties of an Executive Officer under this Act as the Governor General in Council may, by notification in the Gazette of India, specify in this behalf."
1 Repealed by Act 1 of 1938, S. 2 and Sch.