Section 6 in THE ADMINISTRATOR GENERAL’S ACT, 1913
6. [Section 6 “As regards Administrator General, High Court to be deemed a Court of competent jurisdiction for the purpose of granting probate or letters of administration”, omitted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), S. 3 and Schedule II.][* * * * * * * * * *]
