Section 29(1) in The Administrators-General Act, 1963
(1)Whenever any person has died leaving assets within any State and the Administrator-General of such State is satisfied that such assets, excluding any sum of money deposited in a Government Savings Bank or in any provident fund to which the provisions of the Provident Fund Act, 1925 (19 of 1925) apply, did not at the date of death exceed in the whole [ten lakhs] [Substituted for the words amendment "two lakhs" Act No. 33 of 2012] rupees in value, he may grant to any person, claiming otherwise than as a creditor to be interested in such assets or in the due administration thereof, a certificate under his hand entitling the claimant to receive the assets therein mentioned left by the deceased within the State, to a value not exceeding in the whole [fifty thousand] [substituted for the words "fifteen thousand" by the Administrators-General (Amendment) Act, 1983 (18 of 1983), S.2 (26-08-1983)] rupees.
