(1)[In any area under the charge of a Commissioner] [These words were substituted for the words 'In Greater Bombay' by Bombay 21 of 1954, section 3, Second Schedule.] if any property of the nature referred to in section 82 appears to have been left by a person who has died intestate, and not to be under four hundred rupees in value, the Commissioner shall communicate with the Administrator-General with a view to its being dealt with under the provisions of the Administrator-General's Act, 1913(11 of 1913),or other law for the time being in force.
