Section 12 in Cantonments (House-Accommodation ) Act, 1923
12. Surrender of house when to be enforced.-
If the owner fails to give possession of a house to the [Officer Commanding the station] [Substituted by Act 10 of 1925, s.6, for "Commanding Officer of the Cantonment"] in pursuance of a notice issued under section 7, or if the existing occupier fails to vacate a house in pursuance of such a notice, the District Magistrate, by himself or by another person generally or specially authorised by him in this behalf, shall enter on th premises and enforce the surrender of the house.
