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The Cantonments (House-Accommodation) Act, 1923 11. Time to be allowed for giving possession of house.- (1) If a house is unoccupied, a notice issued under section 7 may require the owner to give possession of the same to the 1[Officer Commanding the station] within twenty-one days from the service of the notice. (2) If a house is occupied, a notice issued under section 7 shall not require its vacation in less than thirty days from the service of the notice. (3) Where a notice has been issued under section 7 and the house has been vacated in pursuance thereof, the lease shall be deemed to have commenced on the date on which the house was so vacated. 1. Subs. by Act 10 of 1925, s. 6, for "Commanding Officer of the Cantonment"    |
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