Report No. 19
28. Section 24.-
Section 24 as it stands at present provides that probate or letters of administration granted by the High Court to the Administrator-General of any State shall have effect over the assets of the deceased throughout one or other States, if the High Court directs by its grant that such probate or letters should have such effect. A suggestion has been made that it will be more convenient to provide that a grant made by the High Courts to the Administrator-General of a State shall have effect over all the assets of the deceased throughout India, without a certificate being required (as at present) to specify the States wherein the grant will be effective.
We think that the suggestion is worth accepting. We may, in this connection, draw attention to the first proviso to section 273 of the Indian Succession Act, 1925, under which probates or letters of administration granted by the High Court shall (unless otherwise directed by the grant) have effect throughout the other States. We recommend that section 24 may be amended on these lines.
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