Report No. 110

35.40. Recommendation.-

In view of what has been stated1 above under section 223, we are commend that section 236 should be revised as follows:-"236. Letters of administration cannot be granted-

(a) to any person who is a minor or is of unsound mind, or

(b) to any company unless it satisfies the conditions prescribed by rules to be made by the State Government in this behalf, or

(c) to any corporation other than a company, if it is not legally competent to accept letters of administration."

1. See discussion as to section 223, supra.