Section 33 in The Administator-General's (United Provinces) Rules, 1929
33. Fees paid for services under Section 11 to be part payment of fees of subsequent administration.
- Whereafter an order has been made under Section 11 of the Act, letters of administration arc subsequently granted to the Administrator-General, the fees charged by him under head "(c)" of Schedule V shall be deemed to be a part payment of the fees payable to the Administrator General under head "(a)" of the schedule.
