Section 30 in Cantonments (House-Accommodation ) Act, 1923
30. [ Appeal to Officer Commanding the District.- [Substituted by Act 9 of 1930, s.12, for the original section.]
The owner or any tenant of a house in respect or which a notice has been issued under section 7 may, within a period of [ten days] from the date of the service thereof, appeal to the Officer Commanding the District against the decision of the Officer Commanding the station to appropriate the house.]
