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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(a) in Cantonments (House-Accommodation ) Act, 1923

(a)to render the Central Government so liable unless an application in writing in this behalf is made by the owner to the [Officer Commanding the station] [Substituted by Act 10 of 1925, so, 6, for "Commanding Officer of the Cantonment"] within fifteen days from the service of the notice: or