Section 16 in The Administator-General's (United Provinces) Rules, 1929
16. Destruction of papers.
- The Administrator General may, during the course of the administration of any estate in his hands, destroy any papers which he has received and which he considers to be of no value, and on the close of the administration of the estate may destroy the rest of the papers, photographs and other articles of no value which arc not claimed by the beneficiaries next-of-kin or any other persons entitled thereto or interested therein.
