Section 29 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
29. Form of notice under section 8.-(1) The notice required to be published under section 8 shall be in the form given in Form III in Schedule I to these rules, with such variation as circumstances may require.
(2)The notice will be published in the Gazette of India and the Gazette of the State to which the deceased belonged. If considered necessary by the prescribed person, it may also be published once yearly in two newspapers to be selected by him.
