LexSection 59 — Act not to affect Army and Air Force (Disposal of Private Property) Act, 1950, or the Navy Act, 1957.
The Administrators-General Act, 1963
Nothing in this Act shall be deemed to affect the provisions of the Army and Air Force (Disposal of Private Property) Act, 1950 (40 of 1950), or the Navy Act, 1957 (62 of 1957).Open in Lexace · Ask the AI about this section