Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(a) in Cantonments (House-Accommodation ) Act, 1923

(a)require the owner to execute a lease of the house to [Central Government] [Substituted by the A.O. 1937, for "L.G."] for the specified period which shall not be less than five years;