Section 31 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
31. Mode of delivering property or surplus to a representative or other person .-Property deliverable and money payable to a representative under section 3, 4 or 8 or to any other person under section 10, may be either handed over to him personally, or despatched or remitted to his last known address according to the procedure specified in this respect in the relevant regulations of the Government of India.
