Section 5 in Cantonments (House-Accommodation ) Act, 1923
5. Liability of houses to appropriation.-
Every situate in a cantonment or part of a cantonment in respect of which a notification under sub-section (1) of section 3 is for the time being in force shall be liable to appropriation by [Central Government] [Substituted by the A.O. 1937, for "L.G."] on a lease in the manner and subject to the conditions hereinafter provided.
