Section 12 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
12. Saving or certain property from sale or conversion .-(1) The commanding officer may, if he thinks fit, postpone any sale or conversion of the property of the deceased until such time as a representative, or a person appearing to the prescribed person to be entitled under section 10 has had an opportunity of notifying his wishes regarding the sale or conversion or the withholding from sale or conversion of any portion of the property.
(2)The commanding officer may comply with the wishes of a representative, or such other person, but if he considers any such demand unreasonable, having regard to the insolvency of the estate or other similar reason, he may refuse to comply.
