Any soldier being employed in an expedition or engaged in actual warfare, or an airman so employed or engaged, or any mariner being at sea, may, if he has completed the age of eighteen years, dispose of his property by a Will made in the manner provided in section 66. Such Wills are called privileged Wills.Illustrations(i)A, a medical officer attached to a regiment is actually employed in an expedition. He is a soldier actually employed in an expedition, and can make a privileged Will.(ii)A is at sea in a merchant-ship of which he is the purser. He is a mariner, and, being at sea, can make a privileged Will.(iii)A, a soldier service in the field against insurgents, is a soldier engaged in actual warfare, and as such can make a privileged Will.(iv)A, a mariner of a ship, in the course of a voyage, is temporarily on shore while she is lying in harbour. He is, for the purposes of this section, a mariner at sea, and can make a privileged Will.(v)A, an admiral who commands a naval force, but who lives on shore, and only occasionally goes on board his ship, is not considered as at sea, and cannot make a privileged Will.(vi)A, a mariner serving on a military expedition, but not being at sea, is considered as a soldier, and can make a privileged Will.
