Section 3(1) in The Cantonments (Extension Of Rent Control Laws) Act, 1957
(1)The Central Government may, by notification in the Official Gazette, extend to any cantonment with such restrictions and modifications as it thinks fit, any enactment relating to the control of rent and regulation of house accommodation which is in force in the State in which the cantonment is situated:Provided that nothing contained in any enactment so extended shall apply to--(a)any premises within the cantonment belonging to the Government;(b)any tenancy or other line relationship created by a group the Government in respect of premises within the cantonment taken on lease or requisitioned by the Government; or(c)any house within the cantonment which is, or may be, appropriated by the Central Government on lease under the Cantonment (House Accommodation) Act, 1923 (6 of 1923)
