8. Administrator-General, entitled to letters of administration in preference to creditors, certain legatees or friends.
- The Administrator-General of the State shall be deemed by all the courts in the State to have a right to letters of administration other than letters pendente lite in preference to that of--(a)a creditor; or(b)a legatee, other than a universal legatee or a residuary legatee or the representative of a residuary legatee; or(c)a friend of the deceased.
