88. Procedure not affected by Indian Succession Act or Administrator-General's Act or Regulation VIII of 1827. [or, corresponding law.] [These words were inserted by Bombay 34 of 1959, section 28(2).].
- Nothing in the Indian Succession Act, 1925 (XXXIX of 1925), or in the Administrator-General's Act, 1913 (111 of 1913), shall apply to intestate property which is dealt with by the Commissioner under sub-section (1) of section 85, nor shall the provisions of section 10 of Regulation VIII of 1827 [or of any corresponding law in force] [These words were inserted, by Bombay 34 of 1959, section 28(1).] likewise be deemed to apply to intestate property which is dealt with by a Magistrate under sub-section (1) of section 85.
