Section 56 in The Administrators-General Act, 1963
56. Provision for administration by Consular Officer in case of death incertain circumstances of foreign subject.
- Notwithstanding anything in this Act, or in any other law for the time being in force, the Central Government may, by general or special order, direct that, where a subject of a foreign State dies in [India] [Substituted by Act 25 of 1968, Section 2 and Sch., for "the territories to which this Act extends" (w.e.f. 15-8-1968)], and it appears that there is no one in [India] [Substituted by Act 25 of 1968 section 2 and Schedule, for "the said territories" (w.e.f. 15-8-1968)]other than the Administrator-General, entitled to apply to a court of competent jurisdiction for letters of administration of the estate of the deceased, letters of administration shall, on the application to such court by any Consular Officer of such foreign State, be granted to such Consular Officer on such terms and conditions as the Court may, subject to any rules made in this behalf by the Central Government, think fit to impose.
