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Union of India - Section

Section 30 in The Navy (Disposal Of Private Property) Regulations, 1961

30. Delivery of property or surplus under Section 176(b).

- In determining the person to whom the property or surplus may be delivered or paid under Section 176(b), the prescribed person shall take into consideration the law or custom of succession applicable to the person whose property is under disposal and the wishes, if any, of such person in this respect.