Section 2 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
2. Definitions .-In these rules, unless the context otherwise requires,--
(1)"the Act" means the Army and Air Force (Disposal of Private Property) Act, 1950;(2)"commanding officer" means the officer commanding the corps, department, detachment or unit to which the deceased or deserter belonged;(3)"corps" means corps as prescribed by sub-rule (c) of rule 161 of the Indian Army Act Rules, 1911;(4)"officer" includes a warrant officer subject to the Air Force Act, 1950;(5)"section" means a section of the Army and Air Force (Disposal of Private Property) Act, 1950;(6)"sub-section" means a sub-section of a section of the Army and Air Force (Disposal of Private Property) Act, 1950.
