Section 23 in The Navy (Disposal Of Private Property) Regulations, 1961
23. Prescribed person for purposes of Sections 171, 172, 173, 175, 176(a) and (c), 177, 178, 179 and 180.
- The prescribed person for purposes of Sections 171, 172, 173, 175, 176(a) and (c), 177, 178, 179 and 180 shall be :(a)in relation to the estates of officers the [Joint Secretary] [Substitued by S.R.O. 257, dated 18.7.67] Ministry of Defence;(b)in relation to the estates of persons other than officers the Administrative Authority concerned.
