Section 14(2) in Cantonments (House-Accommodation ) Act, 1923
(2)If a house, in respect of which a notice is issued under section 7, is occupied by a tenant holding in good faith and for valuable consideration under a registered lease from year to year, the Central Government shall be liable as aforesaid for the term of six months from the date on which the house is vacated in pursuance of the notice.
