(1)If any doubt or dispute arises whether person is or is not a person interested for the purposes of Section 4, the matter shall be referred to the District Magistrate or the Sub-divisional Magistrate and the decision of such Magistrate shall be final.Explanation. - In this section, "District Magistrate" or "Sub-Divisional Magistrate" means the District Magistrate of the District or the Sub-divisional Magistrate of the Sub-divisional, as the case may be, in which the person deceased has his ordinarily place of residence.
