| [Repealed by Act 1 of 1938, S. 2 and Sch.] |
| [As Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 30th September, 1932.) |
An Act further to amend the Cantonments Act, 1924, for a certain purpose.
Whereas it is expedient further to amend the Cantonments Act, 1924 (II of 1924), in the manner and for the purpose 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, 1932.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Amendment of clause (ix) section 2, 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 clause (ix) section 2, Act II of 1924.- In clause (ix) of section 2 of the Cantonments Act, 1924 (II of 1924), after the words "Officer Commanding the District", where they occur for the first time, the words "or Officer Commanding-in-Chief, the Command" shall be inserted, and after the words Officer. Commanding the District", where they occur for the second time, the words "and Officer Commanding-in-Chief, the Command" shall be added; and this insertion and addition shall be deemed to have been made on and to have effect from the 29th day of February, 1932.
1 Repealed by Act 1 of 1938, S. 2 and Sch.