Section 20 in The Navy (Disposal Of Private Property) Regulations, 1961
20. Property of absentees without leave.
- The proceeds of the sale of property of an absentee without leave, whether such person is guilty of desertion or of improperly leaving his ship or place of duty or not, sold in pursuance of Section 183 shall be utilised in the first instance for the payment of any ship or service debts and the balance shall stand forfeited to Government unless payment thereof to absentee or his representative is ordered under the provisions of Section 183.
