150. Sale of house or building within the limits of military cantonment or station.
- Whenever any house or other building situated within the limits of military cantonment or station is sold, the Deputy Commissioner shall as soon as the sale has been confirmed, forward to the Commanding Officer of such Cantonment or station for his information, or for record in the brigade or other proper office, a written notice that such sale has taken place, and such notice shall contain full particulars of the property sold and of the name and address of the purchaser.
