The Cantonments (House Accommodation) Act, 1923

[Act No. 6 of 1923]

[5th March, 1923.]

Contents
Title	Cantonments (House Accommodation) Act, 1923
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Application of Act
3.	Cantonments or parts of cantonments in which Act to be operative
4.	Saving of written instruments
Chapter III	Appropriation of Houses
5.	Liability of houses to appropriation
6.	Conditions on which houses may be appropriated
7.	Procedure for taking house on lease
8.	[Procedure to be observed before taking a house on lease.] Rep. by the Cantonments (House-Accommodation Amendment) Act, 1930 (9 of 1930), s. 5.
9.	Sanction to be obtained before a house is occupied as a hospital, etc.
10.	Houses not to be appropriated in certain cases
11.	Time to be allowed for giving possession of house
12.	Surrender of house when to be enforced
13.	Option in certain cases for owner on whom notice is issued under section 7 to call upon the Government to purchase
14.	Provision where house is held on long lease by a tenant
15.	Power for owner to refer to civil court on question of rent
16.	Power for owner to refer to civil court on question of repairs
17.	Power to have repairs executed and recover cost
18.	Notice to be given of devolution of interest in house in cantonment
Chapter IV	Procedure in References
19.	Jurisdiction in references
20.	Procedure and powers of the Court
21.	Restriction of scope of inquiry
Chapter V	Appeals
29.	Appeal to High Court
Chapter VI	Supplemental Provisions
30.	Appeal to Officer Commanding the District
31.	Petition of appeal
32.	Order in appeal final
33.	Suspension of action pending appeal
34.	Service of notice and requisitions
34A.	Computation of periods of limitation
35.	Power for Central Government to make rules
36.	Further provisions respecting rules
37.	Inapplicability of section 556 of the Code of Criminal Procedure, 1898, to trials of offences
38.	Protection to persons acting under Act
39.	Rep. by the Repealing Act, 1927 (12 of 1927), s. 2 and Schedule.
The Schedule	[Enactments Repealed.] Rep. by s. 2 and Schedule ibid.