Section 57 in THE ADMINISTRATOR GENERAL’S ACT, 1913
57. Provision for administration by Consular Officer in case of death in certain circumstances of foreign subject.–
Notwithstanding anything in this Act, or in any other law for the time being in force, the [Substituted by Federal Adaptation Order, 1975, Art. 2 and Table, for “Central Government”, which was previously substituted by Adaptation Order, 1937, for “G.G. in C.”.][[The word “Federal” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] Government] may, by general or special order, direct that, where a subject of a foreign State dies in [Substituted ibid, for the word “Pakistan”.][the Punjab], and it appears that there is no one in [Substituted by the Central Laws (Statute Reform) Ordinance, 1960 (XXI of 1960) s. 3 and 2nd Schedule (with effect from the 14th October, 1955), for “the Provinces and the Capital of the Federation” which had been substituted by Adaptation Order, 1949, Arts. 3 (2) and 4, for “British India”.][Pakistan] other than the Administrator General, entitled to apply to a Court of competent jurisdiction for letters of administration of the estate of the deceased, letters of administration shall, on the application to such Court of any Consular Officer of such foreign State, be granted to such Consular Officer on such terms and conditions as the Court may, subject to any rules made in this behalf by the [Substituted by Federal Adaptation Order, 1975, Art. 2 and Table, for “Central Government”, which was previously substituted by Adaptation Order, 1937, for “G.G. in C.”.][[The word “Federal” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] Government] by notification in the [Substituted by Adaptation Order, 1937, for “Gazette of India”.][official Gazette] think fit to impose.
