Section 31 in The Navy (Disposal Of Private Property) Regulations, 1961
31. Mode of delivering property or surplus to a representative or other person.
- Property deliverable and money payable to a representative under Sections 171, 172, 176(a) and 176(c) or to any other person under Section 176(b) may be either handed over to him personally, or despatched or remitted to his last known address.
