Section 3(1) in Cantonments (House-Accommodation ) Act, 1923
(1)The [Central Government] [Substituted by the A.O. 1937, for "L.G."] [* * *] [The words "with the previous sanction of the G.G. in C." rep. by the A.O. 1937.] may, by notification in the Official Gazette, declare this Act to be operative in any cantonment or part of a contonment [* * *] [The words "situate in the Province" rep. by the A.O. 1937.] other than a cantonment situate within the limits of a presidency-town.
