Section 24(c) in The Army And Air Force (Disposal Of Private Property) Rules, 1953
(c)[ in relation to the estates of persons other than officers subject to the Army Act, 1950 (i) Brigade or equivalent Commander or Military Attache to the Indian Embassy at NEPAL or Recruiting Officer, KUNRAGHAT or Deputy Recruiting Officer, GHOOM [or Assistant Military and Air Attachee, Embassy of India, NEPAL, or the officers-in-charge. Pension Paying Offices, POKHRA and DHANKOTTA,] [Substituted by S.R.O. 350, dated 1.12.1959. ] in respect of persons domiciled in NEPAL, and (ii) Brigade or equivalent Commander in respect of others; and]
