Section 28 in The Navy (Disposal Of Private Property) Regulations, 1961
28. Circumstances in which the estate is to be handed over to the Administrator-General.
- The Central Government or the Chief of the Naval Staff may direct that the estate of a person liable to be dealt with under the Act, shall be handed over to the Administrator-General having jurisdiction in relation to the estate, in case it is apprehended that considerable difficulty or delay may arise in or about the collection or realisation of the effects in consequence of the character of any investment or in consequence of it being requisite to institute some action or suit in relation to the property, or in case there is some other peculiar circumstance connected with the property making it, in the judgement of the Central Government or the Chief of the Naval Staff, expedient to take that course.
