30. Power to take charge of and deliver to party entitled to movable property under 1[one lakh] rupees in value, of person dying intestate
Whenever any person dies intestate leaving movable property within the City of Madras under1[one lakh] rupees in value, such property may be taken charge of by the Police, and it shall be lawful for the Commissioner to order the said property to be delivered without requiring the production of any probate, letters of administration, certificate or other such conclusive evidence of the title and upon such terms as he may think fit, to any person who may appear to him to be entitled thereto ; and such delivery shall be a full discharge to the Commissioner, and to the Government from all liability in respect of such property.
