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

सेना और वायु सेना (प्राइवेट सम्पत्ति का व्ययन)अधिनियम, 1950

An Act to provide for the disposal of the private property of persons subject to the Army Act, 1950 or the Air Force Act, 1950 , who die or desert or are ascertained to be of unsound mind or while on active service are officially reported to be missing.

Act number

Act 40 of 1950

Year

1950

Enacted on

28-04-1950

In force from

22-07-1950

Jurisdiction

Central Act (India)

Subjects

Defence And National Security

Read the full text of Army and Air Force (Disposal of Private Property) Act, 1950 section by section on LawLens.

Official source: India Code