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The Cantonments (House-Accommodation) Act, 1923 32. Order in appeal final.- 6[(1)] The decision on any such appeal of the Officer Commanding the District 7*** shall be final, and shall not be questioned in any court otherwise than on the ground that the house is situate in a cantonment, or part of a cantonment, in which this Act is not operative: Provided that no appeal shall be decided until the appellant has been heard or has had a reasonable opportunity of being heard in person or through a legal practitioner 1[and in giving a decision the Officer Commanding the District shall record briefly the grounds therefor]. 2[(2) Notice of the result of the appeal shall be given to the appellant as soon as may be, and, where the appellant is a tenant of the house, to the owner of the house also.] 1. Ins. by Act 9 of 1930, s. 13. 2. Ins. by Act 22 of 1933, s. 5. 6. Section 32 renumbered as sub-section (1) of that section by s. 5, ibid 7. The words "or of the General Officer Commanding-in-Chief, the Command, as the case may be," omitted by Act 9 of 1930, s. 13    |
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