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AIR 2005 (NOC) 119 (DEL)
::(2004) 114 DLT 634
Delhi High Court
Hon'ble Judge(s):
S. K. Kaul
, J
Cantonments Act (2 of 1924) , S.14(2)(c)— Nomination of civilian member of Cantonment Board - Should be made in consultation with Officer Commanding-in- Chief - Appointment of respondent as civilian members of said Board made without such consultation - Liable to be set aside. (Para 15 16)
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