Section 2(3) in The Army And Air Force (Disposal Of Private Property) Act, 1950
(3)"regimental and other debts in camp or quarters" includes--(i)in relation to any person subject to the Army Act, 1950, moneys due as military debts, namely, sums due in respect of or of any advance in respect of--(a)quarters;(b)mess, band and other regimental accounts;(c)military clothing, appointments and equipments, not exceeding a sum equal to three months' pay of the deceased and having become due within eighteen months before the date of his death; and(ii)in relation to any person subject to the Air Force Act, 1950, moneys due as air force debts, namely, sums due in respect of or of any advance in respect of--(a)quarters;(b)mess, band and other service accounts;(c)air force clothing, appointments and equipments, not exceeding a sum equal to three months' pay of the deceased and having become due within eighteen months before the date of his death;
