Section 42(1) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(1)There shall be charged in respect of the duties of the Administrator General such fees, whether by way of percentage or otherwise, as may be prescribed by the Government:Provided that, in the case of any estate, the administration of which has been committed to the Administrator General before the commencement of this Act, the fees prescribed under this section shall not exceed the fees leviable in respect of such estate under the Administrator General’s, Act, 1874 (II of 1874)[Repealed by the Administrator General’s Act, 1913 (III of 1913).], as subsequently amended:[Proviso omitted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s. 3 and Schedule II.][* * * * * * * * * * * * *]
