Section 31(2) in Cantonments (House-Accommodation ) Act, 1923
(2)Any such petition may be presented to the [Officer Commanding the station] [Substituted by Act 10 of 1925, s.6, for "Commanding Officer of the Cantonment"], and that officer shall be bound to forward ti to the authority empowered by section 30 to hear the appeal, and may attach thereto any report which he may desire to make in explanation of the notice appealed against.
