Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] Union of India - Subsection Section 11(2) in Cantonments (House-Accommodation ) Act, 1923 (2)If a house is occupied, a notice issued under section 7 shall not require its vacation in less than thirty days from the service of the notice.
