Section 16(1) in Cantonments (House-Accommodation ) Act, 1923
(1)If the owner fails to execute any repairs to a house as required by a notice issued to him under section 7, the [Officer Commanding the station] [Substituted by Act 10 of 1925, s.6, for "Commanding Officer of the Cantonment"] may by notice require the owner to execute the repairs within such period, not being less than [thirty] [Substituted by Act 10 of 1925, s.8, for "fifteen"] days, as may be specified in the notice.
