Section 2 in The Cantonments (House- Accommodation) Act, 1923

2. Definitions.-

(1) In this Act, unless there is anything repugnant in the subject or context,--

(a) " Brigade area" means one of the Brigade areas, whether occupied by a brigade or not, into which India is for military purposes for the time being divided, and includes any area which the Central Government may, by notification in the Official Gazette, declare to be a Brigade area for all or any or the purposes of this Act; 6[

1. The Act comes into force in Pondicherry vide Reg. 7 of 1963, s. 3 and Sch. I (w. e. f. 1- 10- 1963 ). 2. The words" except Part B States" were omitted by Act 53 of 1950, s. 2. 3. The brackets and words" (inclusive of British Baluchistan)" were rep. by the A. O. 1948. 4. The words" except Aden" were rep. by the A. O. 1937. 5. Rep. by s. 39 and Sch. of this Act. 6. The original cl. (b) was rep. by Act 9 of 1930, s. 2.

(b) 1[ " Cantonment Board" means a Cantonment Board constituted under the Cantonments Act, 1924 (2 of 1924 );]

(c) " Command" means one of the Commands into which India is for military purposes for the time being divided, and includes any area which the Central Government may, by notification in the Official Gazette, declare to be a Command for all or any of the purposes of this Act;

(d) 2[ Officer Commanding the station] means the officer for the time being in command of the forces in a cantonment 3[ or, if that Officer is the Officer Commanding the District, the military officer who would be in command of those forces in the absence of the Officer Commanding the District];

(e) " District" means one of the Districts into which India is for military purposes for the time being divided; it includes a Brigade area which does not form part of any such District and any area which the Central Government may, by notification in the Official Gazette, declare to be a District for all or any of the purposes of this Act;

(f) " house" means a house suitable for occupation by a military officer or a military mess, and includes the land and buildings appurtenant to a house;

(g) " military officer" means a commissioned or warrant officer of the Indian military or air forces on military or air force duty in a cantonment, 4[ 5[ an officer of the Cantonments Department] and any person in Army departmental employment whom the Officer Commanding the District may at any time, by an order in writing, place on the same footing as a military officer for the purposes of this Act;

(h) " owner" includes the person who is receiving, or is entitled to receive, the rent of a house, whether on his own account or on behalf of himself and others or as an agent or trustee, or who would so receive the rent, or be entitled to receive it, if the house were let to a tenant; and

1. Cl. (bb), ins. by Act 10 of 1925, s. 2, was relettered (b) by Act 9 of 1930, s. 2. 2. Subs. by Act 10 of 1925, s. 6, for" Commanding Officer of the Cantonment". 3. Ins. by Act 9 of 1930, s. 2. 4. The words" and includes a Chaplain on duty with troops in a cantonment" were omitted by the A. O. 1950. 5. Subs. by Act 10 of 1925, s. 2, for" a Cantonment Magistrate".

(i) a house is said to be in a state of reasonable repair when--

(i) all floors, walls, pillars and arches are sound and all roofs sound and watertight,

(ii) all doors and windows are intact, properly painted or oiled, and provided with proper locks or bolts or other secure fastenings, and

(iii) all rooms, out- houses and other appurtenant buildings are properly colour- washed or white- washed.

(2) If any question arises whether any land or building is appurtenant to a house, it shall be decided by the 1[ Officer Commanding the station], whose decision thereon shall, subject to revision by the 2[ Collector], be final.

(3) 3[ In the application of this Act to 4[ the territories which, immediately before the 1st November, 1956 , were comprised in any Part B State], any reference to an enactment not in force in 5[ those territories] shall be construed as a reference to the corresponding law in force in 5[ those territories].] CHAP APPLICATION OF ACT CHAPTER II APPLICATION OF ACT