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The Cantonments (House-Accommodation) Act, 1923 4[30. Appeal to Officer Commanding the District.- The owner of any tenant of a house in respect of which a notice has been issued under section 7 may, within a period of 5[ten days] from the date of the service thereof, appeal to the Officer Commanding the District against the decision of the Officer Commanding the station to appropriate the house.] 3. Subs. by s. 11, ibid., for section 29 4. Subs. by s. 12, ibid., for section 30. 5. Subs. by Act 22 of 1933, s. 4, for "twenty-one days"    |
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