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Union of India - Act

The Army And Air Force (Disposal Of Private Property) Amendment Act, 2000

UNION OF INDIA
India

The Army And Air Force (Disposal Of Private Property) Amendment Act, 2000

Act 31 of 2000

  • Published on 1 January 2000
  • Commenced on 1 January 2000
  • [This is the version of this document from 1 January 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
An act further to amend the Army and Air Force (Disposal of Private Property) Act, 1950.BE it enacted by Parliament in the Fifty- first Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Army and Air Force (Disposal of Private Property) Amendment Act, 2000 .

2. Amendment of section 7.-

In section 7 of the Army and Air Force (Disposal of Private Property) Act, 1950 (40 of 1950 ) (hereinafter referred to as the principal Act), in sub- sections(1) and (3), for the words and figures" the Administrator General' s Ac, 1913 (3 of 1913 )", the words and figures" the Administrators- General Act, 1963 (45 of 1963 )" shall be substituted.

3. Amendment of section 10.-

In section 10 of the principal Act, for the words" ten thousand", the words" two lakhs" shall be substituted.

4. Amendment of section 14.-

In section 14 of the principal Act, for the words and figures" the Indian Lunacy Act, 1912 (4 of 1912 )", the words and figures'' the Mental Health Act, 1987 (14 of 1987 )" shall be substituted.