Section 7(3) in The Army And Air Force (Disposal Of Private Property) Act, 1950
(3)Where under this section any estate is handed over to the Administrator--General, the Administrator-General shall administer such estate in accordance with the provisions of the Administrator-General Act, 1963 (45 of 1963), or if that Act is not in force in any State of the corresponding law in force in that State:Provided that the regimental and other debts in camp or quarters of the deceased, if any, shall be paid by the Administrator-General in priority to any other debts due by the deceased.
