Section 33 in THE ADMINISTRATOR GENERAL’S ACT, 1913
33. Administrator General not bound to grant certificate unless satisfied of claimant’s title, etc.–
The Administrator General shall not be bound to grant any certificate under section 31 or section 32, unless he is satisfied of the title of the claimant and of the value of the assets left by the deceased within the [Substituted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s. 3 and Sch. II, which was previously amended by Repealing and Amending Act 1940 (XXXII of 1940); s.3 and Sch. II, for ‘“Presidency”.][Province], either by the oath of the claimant, or by such other evidence as he requires.
