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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(b) in Cantonments (House-Accommodation ) Act, 1923

(b)under any conditions, rules, regulations or orders which were in force in Bombay prior to the first day of June, 1875, and conferred such an option as is described in clause (a), then the owner shall have the option of either complying with the notice or offering the house [for sale to the Central Government] [Substituted by the A.O. 1937, for "for sale to the Govt." ].