Section 13(2) in Cantonments (House-Accommodation ) Act, 1923
(2)If the owner elects to sell the house, and [the Central Government] [Substituted by the A.O. 1937, for "the Govt." ] is willing to purchase it, the question of the amount of the purchase-money to be paid shall, in the event of disagreement, be referred to [a civil court, in accordance with the provisions of Chapter IV] [Substituted by Act 9 of 1930, s.6, for "a Committee of Arbitration"].
