Section 3(5) in The Army And Air Force (Disposal Of Private Property) Act, 1950
(5)In the case of a deceased whose estate has not been dealt with under sub--section (4), or under section 10, and in the case of a deserter, the commanding officer,--(i)if in any case it is necessary in his opinion so to do for the purpose of securing the payment of the regimental and other debts in camp or quarters of the deceased or deserter, the funeral expenses of the deceased, if any, and the expenses, if any, incurred by the commanding officer in respect of the estate of the deceased or deserter, shall, and(ii)in any other case, may, cause the moveable property of the deceased or deserter, as the case may be, to be sold or converted into money.
