Section 39(2) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(2)[Sub-section (2) omitted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s.3 and Sch., II. This sub-section was previously amended by the Official Trustees and Administrator General’s Act Amendment Act, 1922 (21 of 1922), s. 6.][* * * * * * * * * * *]
