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The Cantonments (House-Accommodation) Act, 1923 13. Option in certain cases for owner on whom notice is issued under section 7 to call upon the Government to purchase.- (1) If a house, in respect of which a notice is issued under section 7, is shown to the satisfaction of the 2[Central Government], or is proved by a decree or order of a court of competent jurisdiction, to have been erected (a) under any conditions, rules, regulations or orders which were in force in Bengal prior to the eighth day of December, 1864, and conferred on the owner the option of offering the house for sale to the military officer applying for its appropriation for his occupation or to the East India Company or the Government, or (c) under any conditions, rules, regulations or orders which were in force in Bombay prior to the first day of June, 1875, and conferred such an option as is described in clause (a), then the owner shall have the option of either complying with the 'notice or offering the house 3[for sale to the Central Government]. (2) If the owner elects to sell the house, and 4[the Central Government] is willing to purchase it, the question of the amount of the purchase-money to be paid shall, in the event of disagreement, be referred to 5[a civil court, in accordance with the provisions of Chapter IV]. 3. Subs., ibid., for "sale to the Govt." 4. Subs., ibid., for "the Govt.". 5. Subs. by Act 9 of 1930, s. 6, for "a Committee of Arbitration.".    |
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