508. Charge of European or Anglo-Indian's property after death.
- Whenever an European or Anglo-Indian dies leaving assets within his jurisdiction, the District Judge is required to retain the property under his charge, or appoint an officer under the provisions of Section 269 of the Indian Succession Act, 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 such Letters or a certificate from the Administrator-General. There is no objection to a friend of a deceased person being appointed, under the section and Act last mentioned, to take and keep possession of the property of the deceased.
