The Army and Air Force (Disposal of Private Property) Act, 1950
1. Short title, extent and commencement.
- This Act may be called the Army and Air Force (Disposal of
Private Property) Act, 1950.
- It extends to the whole of India, and applies to citizens of India and persons subject to the Army
Act, 1950 (46 of 1950), or the Air Force Act, 1950 (45 of 1950), wherever they
may be.
- It shall come into force on such
date2 as the Central Government may, by notification in the Official Gazette,
appoint in this behalf.
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