Section 1 — Administration of the estate of the late king of Oudh by the Governor General in Council.

(1) The Governor General in Council shall have exclusive authority to act in the administration of the property of whatever nature left by His late Majesty the King of Oudh in regard to the settlement and satisfaction of claims against the estate of His Late Majesty, and may make distribution of the remaining property or the proceeds thereof in such manner as he deems fit among the family and dependents of His late Majesty. (2) No act of the Governor General in Council in connection with the administration to or distribution of the property left by His late Majesty shall be liable to be questioned in any Court.

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