Section 32 in Cantonments (House-Accommodation ) Act, 1923
32. Order in appeal final.-
[(1)] [The original s.32 was re-numbered as sub-section(1) of that section by Act 22 of 1933, s.5.] The decision on any such appeal of the Officer Commanding the District [* * *] [The words "or of the General Officer Commanding-in-Chief, the Command, as the case may be" were rep. by Act 9 of 1930, s.13.] shall be final, and shall not be questioned in any court otherwise than on the ground that the house is situate in a cantonment, or part of a cantonment, in which this Act is not operative:Provided that no appeal shall be decided until the appellant has been heard or has had a reasonable opportunity of being heard in person or through a legal practitioner [and in giving a decision the Officer Commanding the District shall record briefly the grounds therefor.] [Inserted by Act 9 of 1930, s.13 ].(2)[ Notice of the result of the appeal shall be given to the appellant as soon as may be, and, where the appellant is a tenant of the house, to the owner of the house also.] [Inserted by Act 22 of 1933, s.5. ]
