Section 8 in THE ADMINISTRATOR GENERAL’S ACT, 1913
8. Administrator General entitled to letters of administration in preference to creditor, non-universal legatee or friends.–
The Administrator General [Ibid.][* * *] shall be deemed by all the Courts in the [Substituted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s.3 and Schedule II, for “Division”, which was previously amended by Adaptation Order, 1937, for “Presidency”.][Province] to have a right to letters of administration other than letters pendente lite in preference to that of–(a)a creditor; or(b)a legatee other than an universal legatee; or(c)a friend of the deceased.
