1. Rep. by s. 39 and Sch. of this Act. 2. Subs. by Act 10 of 1925, s. 6, for" Commanding Officer of the Cantonment".

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.

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 (b) 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 previsions of Chapter IV].

14. Provision where house is held on long lease by a tenant.- (1) If a house, in respect of which a notice is issued under section 7, is occupied by a tenant holding in good faith and for valuable consideration under a registered lease for any term exceeding one year, the Central Government shall, for the term of one year from the date on which the house is vacated in pursuance of the notice, or for the unexpired term of the lease whichever is the shorter, be liable to the owner for the rent fixed by the registered lease instead of for the rent payable under this Act if the rent so fixed exceeds the rent so payable. (2) If a house, in respect of which a notice is issued under section 7, is occupied by a tenant holding in good faith and for valuable 1. Subs. by Act 10 of 1925, s. 6, for" Commanding Officer of the Cantonment". 2. Subs. by the A. O. 1937, for" L. G." 3. Subs. by the A. O. 1937, for" for sale to the Govt." 4. Subs. by the A. O. 1937, for" the Govt". 5. Subs. by Act 9 of 1930, s. 6, for" a Committee of Arbitration".