Section 57 in The Probate and Administration Act, 1977
57. Disposal of application made to Judge of District in which deceased had no fixed abode.
- When the application is made to the judge of a district in which the deceased had no fixed abode at the time of his death, the Judge may in his discretion refuse the application, if in his judgement it could be disposed of more justly or conveniently in another district, or where the application is for letters of administration,grant them absolutely, or limited to the property within his own jurisdiction.
