Section 54(2) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(2)The District Judge shall retain the assets under his charge, or appoint an officer under the provisions of section [Substituted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s.3 and Schedule, II, for “229 of the Indian Succession Act, 1865”.][269 of the Succession Act, 1925 (XXXIX of 1925)], to take and keep possession of the same until the Administrator General has obtained letters of administration, or until some other person has obtained probate or such letters or a certificate from the Administrator General under the provisions of this Act, when the assets shall be delivered over to the holder of such probate, letters of administration or certificate:Provided that the District Judge may, if he thinks fit, sell any assets which are subject to speedy and natural decay, or which for any other sufficient cause he thinks should be sold, and he shall thereupon credit the proceeds of such sale to the estate.
