Section 3 in Cantonments (House-Accommodation ) Act, 1923
3. Cantonments or parts of cantonments in which Act to be operative.-
(1)The [Central Government] [Substituted by the A.O. 1937, for "L.G."] [* * *] [The words "with the previous sanction of the G.G. in C." rep. by the A.O. 1937.] may, by notification in the Official Gazette, declare this Act to be operative in any cantonment or part of a contonment [* * *] [The words "situate in the Province" rep. by the A.O. 1937.] other than a cantonment situate within the limits of a presidency-town.(2)Before issuing a notification under sub-section (1) in respect of any cantonment or part of a cantonment, the [Central Government] [Substituted by the A.O. 1937, for "L.G."] shall cause local inquiry to be made with a view to determining whether it is expedient to issue such notification, and what portion (if any) of the area proposed to be included therein should be excluded therefrom.
