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 Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Union of India - Section Section 19 in Cantonments (House-Accommodation ) Act, 1923 19. Jurisdiction in references.- All references under this Act shall be made by application to, and tried by, the Court of the District Judge.
