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State of Madhya Pradesh - Section

Section 439 in Criminal Courts - Rules and Orders

439. Whenever property belonging to the estate of a person subject to military law, i.e., one on the effective list at the time of death, comes into the hands of a District Magistrate, he shall, instead of forwarding to the District Judge, communicate with the Officer Commanding the regiment or in charge of the department to which the deceased belonged, and comply with the instructions which such authority may give regarding the disposal of it.