Report No. 19
27. Sections 19 to 23.-
Where a Will of the deceased is proved in the State, the grant made to the Administrator-General must be revoked. This may be made clear.
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Report No. 19 27. Sections 19 to 23.- Where a Will of the deceased is proved in the State, the grant made to the Administrator-General must be revoked. This may be made clear. |
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