Section 7(1) in Cantonments (House-Accommodation ) Act, 1923
(1)If, on the report of such person as aforesaid, the [Officer Commanding the station] [ Substituted by Act 10 of 1925, s.6, for "Commanding Officer of the Cantonment"] is satisfied that the house is suitable for occupation by a military officer or a military mess, he may [* * * *] [The Words "with th previous sanction of the Officer Commanding the District" were rep.by Act 9 of 1930, s.4. ] by notice-(a)require the owner to execute a lease of the house to [Central Government] [Substituted by the A.O. 1937, for "L.G."] for the specified period which shall not be less than five years;(b)require the existing occupier, if any, to vacate the house; and(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.
