Section 9 in Cantonments (House-Accommodation ) Act, 1923
9. Sanction to be obtained before a house is occupied as a hospital, etc.-
No house in any cantonment or part of a cantonment in which that Act is operative shall, unless it was so occupied at the date of the issue of the notification declaring this Act or the [* * *] [Rep. by s.39 and Sch. of this Act.] Cantonments (House-Accommodation) Act, 1902, as the case may be, to be operative, be occupied for the purposes of a hospital, school, school hostel, bank, hotel, or shop, or by a railway administration, a company or firm engaged in trade or business or a club, without the previous sanction of the Officer Commanding the District given with the concurrence of the Commission or, in a State where there are no Commisioners, of the Collector.
