AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

56. 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 Central Government may, by general or special order, direct that, where a subject of a foreign State dies in 1[India], and it appears that there is no one in 2[India], 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 by 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 Central Government, thinks fit to impose.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement