Section 7(2) in The Army And Air Force (Disposal Of Private Property) Act, 1950
(2)The Central Government may, at any time and in such circumstances as it thinks fit, direct that the estate of a deceased shall be handed over by the commanding officer or the Committee, as the case may be, to the Administrator--General of a State for administration, and thereupon the commanding officer or the Committee, as the case may be, shall make over the estate to such Administrator-General.
