Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Union of India - Section Section 2 in The Junagadh Administration (Property) Act, 1948 2. Definition.- In this Act "Administrator" means the person appointed by the Central Government to be the Administrator of the State of Junagadh.
