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The Cantonments (House-Accommodation) Act, 1923 12. Surrender of house when to be enforced.- If the owner fails to give possession of a house to the 1[Officer Commanding the station] in pursuance of a notice issued under section 7, or if the existing occupier fails to vacate a house in pursuance of such a notice, the District Magistrate, by himself or by another person generally or specially authorised by him in this behalf, shall enter on the premises and enforce the surrender of the house.    |
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