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The Cantonments (House-Accommodation) Act, 1923 Chapter III Appropriation pf Houses 5. Liability of houses to appropriation.- Every house situate in a cantonment or part of a cantonment in respect of which a notification under sub-section (1) of section 3 is for the time being in force shall be liable to appropriation by 4[the Central Government] on a lease in the manner and subject to the conditions hereinafter provided.    |
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