A Board may make provision subject to availability of funds for-- (i) educational objects in a cantonment; (ii) the objectives of public health and medical care; (iii) works relating to water-supply, drainage and lighting; (iv) the preservation, improvement and upgradation of environment, outside the cantonment, if it is satisfied that the interests of the residents of the cantonment will be served thereby.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.