LexSection 25 — Power of High Court to give directions regarding administration of estate.
The Administrators-General Act, 1963
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.Open in Lexace · Ask the AI about this section