The Army and Air Force (Disposal of Private Property) Act, 1950

17 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — Property of deceased persons and deserters other than officers.
• Section 4 — Property of officers who die or desert.
• Section 5 — Decision of questions as to regimental and other debts in camp or quarters.
• Section 6 — Representative powers of commanding officer or Committee.
• Section 7 — Power of Central Government to hand over estate or deceased person to the Administrator General.
• Section 8 — Disposal of surplus by prescribed persons.
• Section 9 — Disposal of effects, not money.
• Section 10 — Disposal of certain property without production of probate, etc.
• Section 11 — Discharge of commanding officer, Committee, prescribed person and the Central Government.
• Section 12 — Property in the hands of commanding officer, Committee or prescribed person not to be assets where commanding officer, Committee or prescribed person is stationed.
• Section 13 — Saving of rights of representative.
• Section 14 — Application of sections 3 to 13 to persons of unsound mind or to persons reported missing on active service.
• Section 15 — Appointment of standing Committee of Adjustment in certain cases.
• Section 16 — Power to make rules.
• Section 17 — Repealed.