Section 2 in THE ADMINISTRATOR GENERAL’S ACT, 1913
2. Interpretation clause.–
In this Act, unless there is anything repugnant in the subject or context,–(1)“assets” means all the property, movable and immovable, of a deceased person, which is chargeable with, and applicable to, the payment of his debts and legacies, or available for distribution among his heirs and next-of-kin:(2)“exempted person” means [Substituted by the Federal Laws (Revision and Declaration) Act, 1951 (XXVI of 1951), s. 4 and III Sch., for “an”.][a] [ Substituted by Adaptation Order, 1949, Sch., for “Indian Christian”.][[The word “Pakistani” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] Christian], a Hindu, Muhammadan, Parsi or Buddhist, or a person exempted under section [Substituted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s. 3 and Sch., for “332 of the Indian Succession Act, 1865”.][3 of the Succession Act, 1925 (XXXIX of 1925)], from the operation of that Act:(3)“Government” means the Government of the Punjab:[Substituted by the Administrator General’s (Amendment) Act 2012 (V of 2012).](4)[* * * * * * * * * * * *] Omitted ibid.(5)“letters of administration” includes any letters of administration, whether general or with a copy of the will annexed, or limited in time or otherwise:(6)“next-of-kin” includes a widower or widow of a deceased person, or any other person who by law would be entitled to letters of administration in preference to a creditor or legatee of the deceased:[* * * * * * * * * * * * *]Cls. (7) defining official Gazette, the Presidencies of Bengal, Bombay and Madras, Presidency and Revenues of the Govt., respectively, were repealed by Adaptation Order, 1937. Cl. (11) had been ins. by the Official Trustees and Administrator General’s Acts Amendment Act, 1922 (XXI of 1922), s. 5.(8)“prescribed” means prescribed by rules under this Act:(9)[* * * * * * * * * * * * *]Cls. (9), defining official Gazette, the Presidencies of Bengal, Bombay and Madras, Presidency and Revenues of the Govt., respectively, were repealed by Adaptation Order, 1937. Cl. (11) had been ins. by the Official Trustees and Administrator General’s Acts Amendment Act, 1922 (XXI of 1922), s. 5.(10)[* * * * * * * * * * * * *]Cls. (10), defining official Gazette, the Presidencies of Bengal, Bombay and Madras, Presidency and Revenues of the Govt., respectively, were repealed by Adaptation Order, 1937. Cl. (11) had been ins. by the Official Trustees and Administrator General’s Acts Amendment Act, 1922 (XXI of 1922), s. 5.(11)[* * * * * * * * * * * * *]Cls.(11), defining official Gazette, the Presidencies of Bengal, Bombay and Madras, Presidency and Revenues of the Govt., respectively, were repealed by Adaptation Order, 1937. Cl. (11) had been ins. by the Official Trustees and Administrator General’s Acts Amendment Act, 1922 (XXI of 1922), s. 5.(12)[* * * * * * * * * * * * *] Clauses (12) omitted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s.3 and Sch. II. These clauses were previously amended by various enactments.(13)[* * * * * * * * * * * * *] Clauses (13) omitted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s.3 and Sch. II. These clauses were previously amended by various enactments.
