Section 25(1) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(1)Any private executor or administrator may with the previous consent of the Administrator General [The words “of the Province in which any of the assets of the estate” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *], in respect of which such executor or administrator has obtained probate or letters of administration, are situate, by an instrument in writing under his hand notified in the official Gazette, transfer the assets of the estate vested in him by virtue of such probate or letters to the Administrator General by that name or any other sufficient description.
