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 0] [Section 15] [Entire Act] Union of India - Subsection Section 15(2) in Cantonments (House-Accommodation ) Act, 1923 (2)If the owner does not make such a [reference] [Substituted by Act 9 of 1930, s.7, for "requisition"] within the said period, he shall be deemed to have accepted the rent so offered.
