Report No. 19
21. Sections 12, 13.-
The reference to section 10 will have to be omitted as a consequence of the changes recommended in sections 9, 10 and 11. Further, cases where a person has taken other proceedings for the protection of the estate1 should be treated on the same footing as if probate, etc. had been taken. Lastly, the High Court should not grant letters of administration to the Administrator-General where it is satisfied that there is no danger of misappropriation, deterioration or waste and that such grant is not necessary for the protection of the estate.
1. Cf. para. 10(3), supra.
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