The Ministry of Defence notified the Cantonment Land Administration Rules, 2021 under the Cantonments Act, 2006.93 The 2021 Rules supersede the Cantonment Land Administration Rules, 1937. They provide for classification and management of land in cantonment areas.
Key features of the Rules include:
▪ General land register: The Defence Estates Officer will maintain a general land register and a general land register plan of all cantonment lands which are inside and outside the civil areas. Any change in the register or its plan may be made only with the sanction of the central government.
▪ Classification of land: The Rules classify cantonment lands in three broad categories: (i) Class A land (for specific military purposes), (ii) Class B land (retained for effective discharge of duties with respect to military administration), and (iii) Class C land (land under Cantonment Board including markets, slaughter houses, and waterworks for supply and storage of water)
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