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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(c) in Cantonments (House-Accommodation ) Act, 1923

(c)require the owner to execute whithin such time as may be specified in the notice such repairs as may, in the opinion of the [Officer Commanding the station] [Substituted by Act 10 of 1925, s.6, for "Commanding Officer of the Cantonment"], be necessary for the purpose of putting the house into a state of reasonable repair.