Section 11(2) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(2)Any order of the Court made under the provisions of this section shall entitle the Administrator General,(a)to maintain any suit or proceeding for the recovery of such assets, and(b)if he thinks fit, to apply for letters of administration of the estate of such deceased person, and(c)to retain out of the assets of the estate any fees chargeable under rules made under this Act, and to reimburse himself for all payments made by him in respect of such assets which a private administrator might lawfully have made.
