- Every person to whom a grant of letters of administration, other than grant under Section 241 of the Act, is committed, shall give a bond to and in the name of the Presiding Officer with one or more sufficient sureties to be approved by him. Such bond shall in all cases be prepared in the office of the court and shall, unless otherwise ordered by the court, be given in the amount of the full value of the property for which the grant is to be made less the amount of debts (if any) secured by mortgage of the estate property. The bond, unless given by a Guarantee Society, shall be in Form No. 160.
