The Administrator - General Act, 1913
28.General powers of administration.
The Official Trustee may, in addition to and not in derogation of any other powers of expenditure lawfully exercisable by him, incur expenditure-
- on such acts as may be necessary for the proper care and management of any property belonging to any trust administered by him; and
- with the sanction of the High Court on such religious, charitable and other objects and on such improvements as may be reasonable and proper in the case of such property.
