Acts › The Administrators-General Act, 1963The Administrators-General Act, 1963 64 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Appointment of Administrator-General. Section 4 — Appointment and powers of Deputy Administrator-General. Section 5 — Incorporation. Section 6 — Jurisdiction of High Court for the whole State. Section 7 — Administrator-General entitled to letters of administration, unless granted to next-of-kin. Section 8 — Administrator-General, entitled to letters of administration in preference to creditors, certain legatees or friends. Section 9 — Right of Administrator-General to apply for administration of estates. Section 10 — Power of Administrator-General to collect and hold assets where immediate action is required. Section 11 — Grant of probate or letters of administration to person appearing in the course of proceedings taken by Administrator-General. Section 12 — Grant of administration to Administrator-General in certain cases. Section 13 — Administrator-General not precluded from applying for letters within one month after death. Section 14 — Recall of Administrator-General’s administration and grant of probate, etc., to executor or next-of-kin. Section 15 — Cost of obtaining administration, etc., may, on revocation, be ordered to be paid to Administrator-General out of estate. Section 16 — After revocation letters granted to Administrator-General to be deemed, as to him, to have been voidable only. Section 17 — Payments made by Administrator-General prior to revocation. Section 18 — Administrator-General’s petition for grant of letters of administration. Section 19 — Name in which probate or letters to be granted. Section 20 — Effect of probate or letters granted to Administrator-General. Section 21 — Omitted. Section 22 — Transfer by private executor or administrator of interest under probate or letters. Section 23 — Distribution of assets. Section 24 — Appointment of Official Trustee as trustee of assets after completion of administration. Section 25 — Power of High Court to give directions regarding administration of estate. Section 26 — No security to be required from Administrator-General. Section 27 — Manner in which petition to be verified by Administrator-General. Section 28 — Entry of Administrator-General not to constitute notice of a trust. Section 29 — In what cases Administrator-General may grant certificate. Section 30 — Grant of certificate to creditors and power to take charge of certain estates Section 31 — Administrator-General not bound to grant certificate unless satisfied of claimant’s title, etc. Section 32 — Effect of certificate. Section 33 — Revocation of certificate. Section 34 — Surrender of revoked certificate Section 35 — Payment to holder of certificate before it is revoked. Section 36 — Administrator-General not bound to take out administration on account of assets for which he has granted certificate. Section 37 — Transfer of certain assets to executor or administrator in country of domicile for distribution Section 38 — Liability of Government. Section 39 — Creditor’s suit against Administrator-General. Section 40 — Notice of suit not required in certain cases. Section 41 — Fees. Section 42 — Disposal of fees. Section 43 — Audit Section 44 — Auditors to examine accounts and report to Government. Section 45 — Power of auditors to summon and examine witnesses, and to call for documents Section 46 — Costs of audit, etc. Section 47 — General powers of administration Section 48 — Power to summon and examine witnesses. Section 49 — Power of person beneficially interested to inspect Administrator-General’s account, etc., and take copies. Section 50 — False evidence. Section 51 — Assets unclaimed for twelve years to be transferred to Government. Section 52 — Mode of proceeding by claimant to recover principal money so transferred. Section 53 — Succession Act or Companies Act not to affect Administrator-General. Section 54 — Savings of provisions of Police Acts for presidency-towns. Section 55 — Order of court to be equivalent to decree Section 56 — Provision for administration by Consular Officer in case of death in certain circumstances of foreign subject. Section 57 — Letters of administration not necessary in respects of small estates administered by Administrator-General in accordance with certain Acts. Section 58 — Powers to grant Administrator-General letters limited for purpose of dealing with assets in accordance with the Army and Air Force (Disposal of Private Property) Act, 1950, or the Navy Act, 1957. Section 59 — Act not to affect Army and Air Force (Disposal of Private Property) Act, 1950, or the Navy Act, 1957. Section 60 — Saving of provisions of Indian Registration Act, 1908. Section 61 — Power of Central Government to make rules. Section 62 — Power of State Government to make rules. Section 63 — Laying of rules made by Central Government before Parliament. Section 64 — Repeal and savings. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.