Section 1 in Cantonments (House-Accommodation ) Act, 1923
1. Short title, extent and commencement.-
(1)This Act may be called the Cantonments (House-Accommodation) Act, 1923.(2)It extends to the whole of India [* * *] [The words "except Part B States" were omitted by Act 53 of 1950, s.2.] [* * *] [The brackets and words "(inclusive of British Baluchistan)" were rep. by the A.O. 1948. ] [* * *] [The words "except Aden" were rep. by the A.O. 1937.](3)It shall come into force on the first day of April, 1923, but it shall not become operative in any cantonment or part of a cantonment until the issue, or otherwise than in pursuance, of a notification as hereinafter provided by section 3:Provided that any notification made under section 3 of the Cantonments (House-Accommodation) Act, 1902, which is in force at the commencement of this Act, shall be deemed to be a notification made under section 3 of this Act.
