Section 24 in THE ADMINISTRATOR GENERAL’S ACT, 1913
24. Effect of probate or letters granted to Administrator General.–
Probate or letters of administration granted by the High Court [The words “at any Presidency-town” repealed ibid.][* * *] to the Administrator General [The words “of any Province” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] shall have effect over all the assets of the deceased throughout [Substituted ibid, for the words “such Province”.][the Province], and shall be conclusive as to the representative title against all debtors of the deceased and all persons holding such assets, and shall afford full indemnity to all debtors paying their debts and all persons delivering up such assets to such Administrator General:Provided that the High Court may direct, by its grant, that such probate or letters of administration shall have like affect throughout one or more of the other [Substituted by Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), S.3 and Schedule II, for “Divisions”, which was previously substituted by Adaptation Order, 1937, for “Presidencies”.][provinces].Whenever a grant is made by a High Court to the Administrator General with such effect as last aforesaid, the Court shall send to the other High Courts a certificate that such grant has been made, and such certificate shall be filed by the Courts receiving the same.[Paragraph omitted by the Adaptation Order 1937.][* * * * * * * * * * * * *]
