Section 3(4) in The Cantonments (Extension Of Rent Control Laws) Act, 1957
(4)Where, before the extension to a cantonment of any enactment relating to the control of rent and regulation of house accommodation therein (hereafter referred to as the "Rent Control Act")--(i)any decree or order for the regulation of, or for eviction from, any house accommodation in that cantonment, or(ii)any order in the proceedings for the execution of such decree or order, or(iii)any order relating to the control of rent or other incident of such house accommodation,was made by any court, tribunal or other authority in accordance with any law for the control of rent and regulation of house accommodation for the time being in force in the State in which such cantonment is situated, such decree or order shall, on and from the date on which the Rent Control Act is extended to that cantonment, be deemed to have been made under the corresponding provisions of the Rent Control Act, as extended to that cantonment, as if the said Rent Control Act, as so extended were in force in that cantonment, on the date on which such decree or order was made.
