Section 54(1) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(1)Whenever any person, other than an exempted person, dies leaving assets within the limits of the jurisdiction of a District Judge, the District Judge shall report the circumstance without delay to the Administrator General [The words “of the Division” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] stating the following particulars so far as they may be known to him:-(a)the amount and nature of the assets,(b)whether or not the deceased left a will and, if so, in whose custody it is,(c)the names and addresses of the surviving next-of-kin of the deceased, and, on the lapse of one month from the date of the death,(d)whether or not any one has applied for probate of the will of the deceased or letters of administration of his estate.
