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Union of India - Section

Section 25 in The Administrators-General Act, 1963

25. Power of High Court to give directions regarding administration of estate.

- The High Court may, on application made to it by the Administrator-General or any person interested in the assets or in the due administration thereof, give to the Administrator-General of the State any general or special directions as to any estate in his charge or in regard to the administration of any such estate.