Section 7 in THE ADMINISTRATOR GENERAL’S ACT, 1913
7. Administrator General entitled to letters of administration, unless granted to next-of-kin.–
Any letters of administration, which are granted after the commencement of this Act by the High Court [The words “at any Presidency-town” repealed by Adaptation Order, 1937.][* * *] shall be granted to the Administrator General [The words “of the Province” omitted by the by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] unless they are granted to the next-of-kin of the deceased.
