(3)If, upon receipt of such report, the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] is of opinion that all or any buildings indicated should be removed, it may, by notice in writing, require the owners thereof to remove them:Provided that, the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall make compensation to the owners for any buildings so removed which may have been erected under proper authority:Provided, further, that the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, if it considers it equitable in the circumstances so to do, pay to the owners such sum as it thinks fit as compensation for any buildings so removed which have not been erected under proper authority.
