Section 145A in The Probate and Administration Act, 1977
145A. Transfer of assets from the State to executor or administrator in country of domicile for distribution.
- Where a person not having his domicile in the State has died leaving assets both in the State and in the country in which he had his domicile at the time of his death,and there have been a grant of probate or letters of administration in the state with respect to the assets there and a grant of administration in the country of domicile with respect to the assets in that country,the executor or administrator, as the case may be, in the State, after having given notices as are mentioned in section 139 and after having discharged, at the expiration of the time therein named, such lawful claims as he knows of,may, instead of himself distributing any surplus or residue of the deceased's property to person residing out of the State who are entitled thereto,transfer, with the consent of the executor or administrator, as the case may be, in the country of domicile, the surplus or residue to him for distribution to those persons.Chapter-XIII Of the Liability of an Executor or Administrator for devastation.
