Administrator Generals' (Amendment) Act, 18691
| [Act No. 19 of 1869] | [3rd September, 1869] |
| [Repealed by Act 2 of 1874, S. 2.] | [3rd September, 1869] |
Passed by the Governor General of India in Council.
An Act to facilitate administration to the estates of deceased British subjects in the Hyderabad Assigned Districts.
Preamble.- Whereas under the Administrator General's Act, 1867, the Administrator General of Madras is, in the cases therein mentioned, entitled to administer to the estates of deceased British subjects in the Hyderabad Assigned Districts; and whereas the facilities of communication between the said Districts and Bombay are now greater than those between the said Districts and Madras, and it is therefore expedient to substitute, so far as regards the said estates, the Administrator General of Bombay for the Administrator General of Madras; It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 3rd September 1869.
1. Alterations of Act XXIV of 1867, sec. 3.- The definition of "Presidency of Madras" contained in the third section of Act Administrator General's Act, 1867, shall be read as if the words "and the Hyderabad Assigned Districts" were omitted therefrom;
and the definition of "Presidency of Bombay" contained in the same section shall be read as if the following words were added thereto (that is to say) "and also, so far as regards British subjects, the Hyderabad Assigned Districts."
2. Saving of probates and administrations already granted to Administrator General of Madras.- Nothing in this Act shall affect the rights, powers or duties of the Administrator General of Madras, under or by virtue of any probate or letters of administration heretofore granted to him.