10. If heir, etc. unknown, administrator to be appointed, and proclamation issued, and published. -
First - Whenever any person dies intestate, and without known heirs, leaving property, the Judge, within whose jurisdiction the property is, shall appoint an administrator for the management thereof, and shall issue a proclamation in the form contained in Appendix C, calling upon the heir of the deceased or any person entitled to receive charge of the property, to attend and prefer his claim.]Second. - The proclamation shall be published, [* * *] and if the deceased was a [resident] of any district or country without the limits of the Court's jurisdiction, and the property is of the value of rupees one thousand (1,000)[* * *]or upwards, the proclamation shall also be published in the [* * *][Official Gazette].Heirs, etc., appearing to be put in possession, and if no heir appears, reference to Sadr Diwani Adalat who will, grant time, or order sale and proceeds to be deposited. - Third. -If any person appears and satisfies the Judge of his right to the possession of the property or any part of it as heir, executor, administrator or otherwise, it shall be delivered up to him, after deducting the necessary expenses of management.Fourth. -But, if no person appears and establishes his right, the Judge, on the 31st December next after the completion of twelve months from the appointment of the administrator, shall make a report of the circumstances of the case to the Sadr Diwani Adalat, accompanied by an inventory and valuation of the property; and it shall be lawful for the Sadr Diwani Adalat either to direct the property to continue for a further period under the management of the administrator, or to be sold by him under the authority of the Court, and the proceeds to be deposited in the public treasury for the eventual benefit of all concerned.
