Section 28 in THE ADMINISTRATOR GENERAL’S ACT, 1913
28. Power for High Court to give directions regarding administration of estate.–
(1)The High Court [The words “at the Presidency-town” repealed by Adaptation Order, 1937.][* * *] may, on application made to it, give to the Administrator General [The words “of the Division” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] any general or special directions as to any estate in his charge or in regard to the administration of any such estate.(2)Applications under sub-section (1) may be made by the Administrator General or any person interested in the assets or in the due administration thereof.
