Section 6 in The Administrator Generals (Bengal Amendment) Act, 1940
6. Amendment of section 32. -
In section 32 of the said Act after the words "in the Official Gazette, the Administrator General may" the following words shall be inserted, namely. -"after the lapse of the said three months, or if he is required so to do in writing under the hand of the executor or the widow or other person entitled to administer the estate of the deceased, before the lapse of the said three months".
