Section 16 in Cantonments (House-Accommodation ) Act, 1923
16. Power for owner to refer to civil court on question of repairs.-
(1)If the owner fails to execute any repairs to a house as required by a notice issued to him under section 7, the [Officer Commanding the station] [Substituted by Act 10 of 1925, s.6, for "Commanding Officer of the Cantonment"] may by notice require the owner to execute the repairs within such period, not being less than [thirty] [Substituted by Act 10 of 1925, s.8, for "fifteen"] days, as may be specified in the notice.(2)If the owner objects to any requisition contained in a notice issued under sub-section (1), he may within [thirty] [Substituted by Act 10 of 1925, s.8, for "fifteen"] days from the service of the notice [refer the matter to a civil court in accordance with the provisions of Chapter IV] [Substituted by Act 10 of 1925, s.8, for "require that the matter be referred by the Officer Commanding the station to a Committee of Arbitration" ]:[Provided that where an appeal has been made to the Officer Commanding the District under section 30, th period of thirty days shall be reckoned from the date on which the owner received notice of the result of the apeal under sub-section (2) of section 32.] [Inserted by Act 22 of 1933, s.3 ](3)[ Every reference under sub-section (2) shall be accompanied by an estimate of the repairs, if any, which the owner considers necessary in order to put the house into a state of reasonable repair.] [Inserted by Act 9 of 1930, s.8 ]
