Section 17 in Cantonments (House-Accommodation ) Act, 1923
17. [ Power to have repairs executed and recorver cost.- [Substituted by Act 9 of 1930, s.9, for the original section.]
If the owner fails to comply with a notice issued under sub-section (1) of section 16, the Military Engineer Services or the Public Works Department may, with the previous sanction of the Officer Commanding the station and notwithstanding any right of reference conferred by that section, cause the repairs specified in the notice to be executed at the expense of [the Central Government], and the cost thereof, or, where a reference has been made, the amount finally determined by the civil court, may deducted from the rent payable to the owner.]
