(1)When any person holding Government securities the value of which does not in the aggregate exceed five thousand rupees dies and within six months of the death of such person, probate of the will, or letter of administration of the estate of such person or succession certificate granted under the Act No. III of 1307 Fasli, is not produced before the prescribed authority, such authority may, after inquiry in the manner provided in sub-sections (2) and (3) of section 11, determine the person entitled to the securities or to administer the estate of the deceased, and may,-(a)in the case of securities which are due for repayment, order payment of the amount to such person; and(b)in the case of securities which are not due for repayment, order the issue of new securities in favour of such person.
