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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 7 in The Administrators-General Act, 1963

7. Administrator-General entitled to letters of administration, unless granted to next-of-kin.

- Any letters of administration granted by the High Court shall be granted to the Administrator-General of the State unless they are granted to the next-of-kin of the deceased.