Section 18 in Cantonments (House-Accommodation ) Act, 1923
18. Notice to be given of devolution of interest in house in cantonment.-
Every person on whom devolves, by transfer, by succession or by operation of law, the interest of an owner in any house, or in any part of any house, situate in a contonment or part of a cantonment in respect of which a notification under sub-section (1) of section 3 is for the time being in force, shall be bound to give notice of the fact to the [Officer Commanding the station] [Substituted by Act 10 of 1925, s.6, for "Commanding Officer of the Cantonment"] within one month from the date of such devolution, and, if he, without reasonable cause, fails to do so, he shall be punishable with fine which may extend to fifty rupees.[CHAPTER IV [Substituted by Act 9 of 1930, s.10, for the original Chapter IV consisting of ss. 19 to 28.] Procedure In References
