Section 29 in THE ADMINISTRATOR GENERAL’S ACT, 1913
29. No security nor oath to be required from Administrator General.–
(1)No Administrator General shall be required by any Court to enter into any administration-bond, or to give other security to the Court, on the grant of any letters of administration to him by that name.(2)Manner in which petitions to be verified by Administrator General and his Deputy.– No Administrator General or Deputy Administrator General shall be required to verify, otherwise than by his signature, any petition presented by him under the provisions of this Act, and, if the facts stated in any such petition are not within the Administrator General’s own personal knowledge, the petition may be subscribed and verified by any person competent to make the verification.(3)Entry of Administrator General not to constitute notice of a trust.– The entry of the Administrator General by that name in the books of a Company shall not constitute notice of a trust, and a Company shall not be entitled to object to enter the name of the Administrator General on its register by reason only that the Administrator General is a corporation and in dealing with assets the fact that the person dealt with is the Administrator General shall not of itself constitute notice of a trust.
