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[Cites 0, Cited by 2] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Administrators-General Act, 1963

(2)Any order of the High Court under sub-section (1) shall entitle the Administrator-General--
(a)to maintain any suit or proceeding for the recovery of such assets;
(b)if he thinks fit, to apply for letters of administration of the estate of such deceased person;
(c)to retain out of the assets of the estate any fees chargeable under rules made under this Act; and
(d)to reimburse himself for all payments made by him in respect of such assets which a private administrator might lawfully have made.
Maharashtra:-In its application to the State of Maharashtra, in section 10 of the principal Act, in sub-section (1) for the words "two lakhs" the words "ten lakhs" shall be substituted.Maharashtra Act 12 of 2002, Section (w.e.f. 15-3-2002) .