Section 3(2) in Cantonments (House-Accommodation ) Act, 1923
(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.
