LexSection 10 — Disposal of certain property without production of probate, etc.
The Army and Air Force (Disposal of Private Property) Act, 1950
Property deliverable and money payable to the representative of a deceased under section 3 or section 4 or section 8 may, if the total amount or value thereof does not exceed 1 [two lakhs] rupees and if the prescribed person thinks fit, be delivered or paid to any person appearing to him to be entitled to receive it or to administer the estate of the deceased without requiring such person to produce any probate, letters of administration, succession certificate or other such conclusive evidence of title.Open in Lexace · Ask the AI about this section