Section 3 in The Administator-General's (United Provinces) Rules, 1929
3. Regard to be had to wishes of relatives and others as to the disposal of assets.
- The Administrator General shall dispose of the assets of an estate either under his direct supervision or through such person or local official as may appear suitable to him, and in doing so he shall, if the estate does not appear to be insolvent, have regard to the wishes of the persons who arc entitled to a share of the estate concerning the reservation of such articles as may be desired by such persons, provided that such wishes arc made known to him before the disposal of the property, unless he considers that such a course would be prejudicial to the administration of the estate or would conflict with the interest of some other interested person. Unless the estate is insolvent no specific legacy shall be sold without a reference to the person to whom it is bequeathed, but such a reference may be omitted when there are not sufficient funds to pay the statutory charges :Provided that nothing contained in this rule shall prevent the immediate disposal of livestock or other assets subject to seedy or natural decay or articles the storage of which cannot conveniently be arranged for or would involve disproportionate expenditure.
