(13)[ In cases governed by section 9 or section 10 of the Act the Bank may roceed to pass the vesting order on the basis of certificates issued by the District Magistrate having jurisdiction over the estate of the deceased holder, or, as the case maybe, of the minor or insane person, as specified below, without making any further inquiries:-(a)In a case falling under section 9, a certificate in form IVC granted by a District Magistrate;(b)In a case falling under section 10, a certificate granted by a District Magistrate to the effect that the person specified therein is the guardian of the minor or, as the case maybe, the manager of the estate of the lunatic.]
