Section 2(2) in Cantonments (House-Accommodation ) Act, 1923
(2)If any question arises whether any land or building is appurtenant to a house, it shall be decided by the [Officer Commanding the station] [Substituted by Act 10 of 1925, s.6, for "Commanding Officer of the Cantonment"] whose decision thereon shall, subject to revision by the [Collector] [Substituted by Act 9 of 1930, s.2, for "District Magistrate"], be final.
