Section 3(3) in The Cantonments (Extension Of Rent Control Laws) Act, 1957
(3)Where any enactment in force in any State relating to the control of rent and regulation of house accommodation is extended to a cantonment from a date earlier than the date on which such extension is made (hereafter referred to as the" earlier date"), such enactment, as in force on such earlier date, shall apply to such cantonment, and, where any such enactment has been amended at any time after the earlier date but before the commencement of the Cantonments (Extension of Rent Control Laws) Amendment Act, 1972 (22 of 1972), such enactment, as amended, shall apply to the cantonment on and from the date on which the enactment by which such amendment was made came into force.
