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Section 31 — Administrator-General not bound to grant certificate unless satisfied of claimant’s title, etc.

The Administrators-General Act, 1963
The Administrator-General shall not be bound to grant any certificate under section 29 or section 30 unless he is satisfied after making such inquiry as he thinks fit of the title of the claimant and of the value of the assets left by the deceased within the State.

Official Hindi (PDF) ↗

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