Section 40 in The Probate and Administration Act, 1977
40. Administration limited to collection and preservation of deceased property.
- In any case in which it appears necessary for preserving the property of a deceased person, the Court within whose district any of the property is situate may grant, to any person whom such Court thinks fit, letters of administration limited to be collection and preservation of the property of the deceased, and giving discharges for debts to his estate, subject to the directions of the court.
