Section 35(2) in Cantonments (House-Accommodation ) Act, 1923
(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)[ * * * * *] [Cl.(a) was rep. by Act 9 of 1930, s.16. ](b)define the powers of entry, inspection, measurement or survey which may be exercised in carrying out the purposes and objects of this act or of any rule made hereunder.
