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Report No. 19

25. Power of High Court to give directions regarding administration of estate.-

The High Court may, on application made to it by the Administrator-General or any person interested in the assets or in the due administration thereof, give to the Administrator-General of the State any general or special directions as to any estate in his charge or in regard to the administration of any such estate.

[Section 28]



Administrator-Generals Act, 1913 Back




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