LexSection 173 — Decision of questions as to ship and service debts and other debts in ship or quarters.
The Navy Act, 1957
If in any case doubt or difference arises as to what are the ship or service debts and the debts in ship or quarters of a deceased officer or 1 [sailor] or as to the amount payable in respect thereof, the decision of the prescribed person shall be final and shall be binding on all persons for all purposes.Open in Lexace · Ask the AI about this section