Section 4(3) in The Cantonments (Extension Of Rent Control Laws) Act, 1957
(3)It shall remain in force up to the 31st day of December, 1957; but the Central Government may, by notification in the Official Gazette, direct from time to time that it shall remain in force for such further period as may be specified in the notification so, however, that the total period for which it may remain in force shall not exceed two years from the 31st day of December, 1957";(c)in section 2, in clause (b) of sub- section (1), for the words "a Municipality", the words "the Cantonment Board" shall be substituted;(d)in section 3, in clause (e), for the word "Municipal", the words" Cantonment Board" shall be substituted;(e)in section 4,--(i)in clause (g), for the words "city or town concerned", the word "cantonment" shall be substituted;(ii)in clause (h), for the words "city or town for that purpose and if he was in occupation, has for sufficient reasons vacated it after the Act has been extended to that city or town", the words" cantonment for that purpose or if he was in occupation, has for sufficient reasons vacated it after the extension of this Act thereto" shall be substituted;(f)in section 6,--(i)in sub- section (1), the words and brackets "situated in the city of Lashkar (including Gwalior and Morar), Indore, Ujjain or Ratlam" shall be omitted;(ii)sub-section (2) shall be omitted;(g)in section 14, the words "the provisions of this Act cease to be applicable to any town, or" shall be omitted;(h)in section 15, after the word "instituted", the words "or if instituted, continued," shall be inserted;(i)in section 18, sub-section (4) shall be omitted;(j)in section 21, the words "or deemed to have been passed" shall be omitted;(k)in section 22, the words "or deemed to have been made" shall be omitted;(l)section 23, section 27 and the Schedule shall be omitted;(m)in sections 24 and 25, the words "or deemed to have been made" shall be omitted.
