Report No. 19
Chapter III
Rights, Powers and Duties of the Administrator-General
(a) Grant of letters of administration and probate
6. Jurisdiction of High Court for the whole State.-
So far as regards the Administrator-General of any State, the High Court shall be deemed to be a court of competent jurisdiction for the purpose of granting probate or letters of administration under any law for the time being in force, wheresoever within the State the estate to be administered is situate:
Provided that nothing in this section shall be construed as affecting the jurisdiction of any district court.
[Section 6]
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