Report No. 110

35.10. Section 220-Effect of letters of administration.-

Section 220 provides that letters of administration entitle the administrator to all rights belonging to the intestate as effectually as if the administration had been granted at the moment after his death. The main object of the section is to make the grant of administration relate back to the date of death. The section has created no problems, and needs no change.

35.11. Section 221-Acts not validated by administration.-

Section 221 reads as under:

"221. Letters of administration do not render valid any intermediate acts of the administrator tending to the diminution or damage of the intestate's estate."

The section needs no change.