LexSection 11 — Incorporation of Cantonment Board.
The Cantonments Act, 2006
Every Board shall, by the name of the place by reference to which the cantonment is known, be a body corporate having perpetual succession and a common seal with power to acquire and hold property both movable and immovable and to contract and shall by the said name, sue and be sued.Open in Lexace · Ask the AI about this section