The Army and Air Force (Disposal of Private Property) Act, 1950

S. No	Contents
1.	Short title, extent and commencement
2.	Definitions
3.	Property of deceased persons and deserters other than officers
4.	Property of officers who die or desert
5.	Decision of questions as to regimental and other debts in camp quarters
6.	Representative powers of commanding officer or Committee
7.	Power of Central Government to hand over estate of decased person to the Administrator General
8.	Disposal of surplus by prescribed persons
9.	Disposal of effects, not money
10.	Disposal of certain property without production of probate, etc
11.	Discharge of commanding officer, Committee, prescribed person and the Central Government
12.	Property in the hands of commanding officer
13.	Saving of rights of representative
14.	Application of sections 3 to 13 to persons of unsound mind
15.	Appointment of Standing Committee of Adjustment in certain cases
16.	Power to make rules
17.	Repeals