Section 9 in THE ADMINISTRATOR GENERAL’S ACT, 1913
9. When Administrator General is to administer estates of persons other than exempted persons.–
If any person, not being an exempted person, has died leaving within the Province assets exceeding the value of one hundred thousand rupees and if no person to whom any Court would have jurisdiction to commit administration of such assets has, within one month after his death, applied in the Province for probate of his will, or for letters of administration of his estate, the Administrator General shall, subject to any rules made by the Government, within a reasonable time after he has had notice of the death of such person, and of his having left such assets, take such proceedings as may be necessary to obtain from the High Court letters of administration of the estate of such person. [Substituted by the Administrator General’s (Amendment) Act 2012 (V of 2012).]
