Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Cantonments (Extension Of Rent Control Laws) Amendment Act, 1972 22 of 1972 [02 June 1972] CONTENTS 1. Short Title 2. Amendment Of Section 1 3. Amendment Of Section 3 4. Amendment Of Section 4 Cantonments (Extension Of Rent Control Laws) Amendment Act, 1972 22 of 1972 [02 June 1972] An Act to amend the Cantonments (Extension of Rent Control Laws) Act, 1957. BE it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Cantonments (Extension of Rent Control Laws) Amendment Act, 1972. 2. Amendment Of Section 1 :- In the Cantonments (Extension of Rent Control Laws) Act, 1957 (46 of 1957) (hereinafter referred to as the principal Act), section 1 shall be renumbered as sub-section (1) thereof, and after sub- section (1), as so re-numbered, the following sub-section shall be inserted, namely:-- "(2) It shall be deemed to have come into force on the 26th day of January, 1950.". 3. Amendment Of Section 3 :- Section 3 of the principal Act shall be re-numbered as sub-section (1) thereof, and-- (i) in sub-section (1) as so renumbered, the words "on the date of the notification" shall be, and shall be deemed always to have been, omitted; (ii) after sub-section (1) , as so re-numbered, the following sub- section shall be, and shall be deemed always to have been, inserted, namely:- (2) The extension of any enactment under sub-section (1) may be made from such earlier or future date as the Central Government may think fit: Provided that no such extension shall be made form a date earlier than-- (a) the commencement of such enactment, or (b) the establishment of the cantonment, or (c) the commencement of this Act, whichever is later. (3) Where any enactment in force in any State relating to the control of rent and regulation of house accommodation is extended to a cantonment form a date earlier than the date on which such extension is made (hereafter referred to as the "earlier date"), such enactment, as in force on such earlier date, shall apply to such cantonment, and, where any such enactment has been amended at any time after the earlier date but before the commencement of the Cantonments (Extension of Rent Control Laws) Amendment Act, 1972, (21 of 1972) such enactment, as amended, shall apply to the cantonment on and form the date on which the enactment by which such amendment was amendment was made came into force. (4) Where, before the extension to a cantonment of any enactment relating to the control of rent and regulation of house accommodation therein (hereafter referred to as the "Rent Control Act"),-- (i) any decree or order for the regulation of, or for eviction from, any house accommodation in that cantonment, or (ii) any order in the proceedings for the execution of such decree or order, or (iii) any order relating to the control of rent or other incident of such house accommodation, was made by any court, tribunal or other authority in accordance with any law for the control of rent and regulation of house accommodation for the time being in force in the State in which such cantonment is situated, such decree or order shall, on and form the date on which the Rent Control Act is extended to that cantonment, be deemed to have been made under the corresponding provisions of the Rent Control Act, as extended to that cantonment, as if the said Rent Control Act, as so extended, were in force in that cantonment, on the date on which such decree or order was made. 4. Amendment Of Section 4 :- Section 4 of the principal Act shall be re-numbered as sub-section (1) thereof, and after sub-section (1), as so re-numbered, the following sub-sections shall be inserted, namely:-- "(2) Madhya Bharat Act 23 of 1955 A ny law relating to the control of rent and regulation of house accommodation in force in the cantonment of Mhow immediately b ef ore the commencement therein of the Madhya Bharat Accommodation Control Act, 1955, shall be, and shall be deemed always to have been, extended to that cantonment under section 3 of this Act with effect form the commencement of such law in that cantonment or form the commencement of this Act, whichever is later: Provided that no such law shall continue, and shall be deemed to have continued, in force in the cantonment of Mhow on and form the commencement therein of the Madhya Bharat Accommodation Control Act, 1955.(Madhya Bharat Act 23 of 1955) (3) Where, before the extension under sub-section (2) of any law to the cantonment of Mhow,-- (i) any decree or order for the regulation of or for eviction form, any house accommodation in that cantonment, or (ii) any order in the proceedings for the execution of such decree or order, or (iii) any order relating to the control of rent or other incident of such house accommodation, was made by any court, tribunal or other authority in accordance with any law for the control of rent and regulation of house accommodation or the time being in force in that cantonment, such decree or order shall, on and form the commencement of such law in that cantonment, be deemed to have been made under the corresponding provisions of the first-mentioned Act as if the said Act were in force in that cantonment on the date on which such decree or order was made.".