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[Cites 0, Cited by 1] [Section 101] [Entire Act]

Bengal Presidency - Subsection

Section 101(1) in The Calcutta Police Act, 1866

(1)If the said property appears to have been left by a person who has died intestate, and not to be under two hundred rupees in value, the Commissioner of Police shall continue with the Administrator-General, with a view to its being dealt with under the Administrator-General's Act, 1913 (III of 1913), on any other law for the time being in force.