Section 7(3) in Cantonments (House-Accommodation ) Act, 1923
(3)The following shall be deemed to be conditions of every lease executed under sub-section (1), namely.-(a)that the house shall, on the expiration of the lease, be redelivered to the owner in a state of reasonable repair, and(b)that the grounds and the garden, if any, appertaining to the house shall be maintained in the condition in which they are at the time at which the lease is executed;[Provided that nothing in this sub-section shall be deemed to affect the right of [Central Government] [Inserted by Act 9 of 1930, s.4] to avoid the lease in any such event as is specified in clause (e) of section 108 of the Transfer of Property Act, 1882.]
