Rules Relating To The Grant Of Letters Of Administration To Consular Officers Under Sec. 56 Of The Act

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES RELATING TO THE GRANT OF LETTERS OF ADMINISTRATION TO CONSULAR OFFICERS UNDER SEC. 56 OF THE ACT CONTENTS 1. 1 2. 2 SCHEDULE 1 :- SCHEDULE RULES RELATING TO THE GRANT OF LETTERS OF ADMINISTRATION TO CONSULAR OFFICERS UNDER SEC. 56 OF THE ACT 11. Vide Gazette of India, 1966, Pt. II, Sec. 3(ii), p. 100. S.O. 96, dated the 30th December, 1965.- In exercise of the powers conferred by S.56 of the Administrators-General Act, 1963 and S.61 of the Administrators-General Act, 1963 and in supersession of the notification of the Government of India in the Home Department (Judicial) No. F. 620/32, dated the 25th July, 1932, the Central Government hereby directs that where a subject of a State specified in the Schedule hereto annexed dies in the territories to which the said Act extends and it appears that there is no one in the said territories other than the Administrator-General, entitled to apply to a Court of competent jurisdiction for letter of administration of the estate of the deceased, letters of administration shall, on the application to such Court of any Consular Officer of such State be granted to such Consular Officer o n such terms and conditions as the Court may, subject to the following rules, think fit to impose, namely:- 1. 1 :- Where the deceased has not left in India any known heirs or testamentary executors, by him appointed, the local authorities, if any, in possession of the property of the deceased, shall at once communicate the circumstances to the nearest Consular Officer of the State of which the deceased was a subject in order that the necessary information may be immediately forwarded to persons interested. 2. 2 :- Such Consular Officer shall have the right to appear, personally or by delegate, in all proceedings on behalf of the absent heirs or creditors of the deceased until they are otherwise represented. SCHEDULE 1 SCHEDULE 1. Afghanistan. 2. Argentine. 3. Czechoslovakia. 4. Denmark 5. Iran 6. Iraq 7. Poland 8. United States of America

Act Metadata
  • Title: Rules Relating To The Grant Of Letters Of Administration To Consular Officers Under Sec. 56 Of The Act
  • Type: S
  • Subtype: Gujarat
  • Act ID: 17683
  • Digitised on: 13 Aug 2025