Section 16(2) in Cantonments (House-Accommodation ) Act, 1923
(2)If the owner objects to any requisition contained in a notice issued under sub-section (1), he may within [thirty] [Substituted by Act 10 of 1925, s.8, for "fifteen"] days from the service of the notice [refer the matter to a civil court in accordance with the provisions of Chapter IV] [Substituted by Act 10 of 1925, s.8, for "require that the matter be referred by the Officer Commanding the station to a Committee of Arbitration" ]:[Provided that where an appeal has been made to the Officer Commanding the District under section 30, th period of thirty days shall be reckoned from the date on which the owner received notice of the result of the apeal under sub-section (2) of section 32.] [Inserted by Act 22 of 1933, s.3 ]
