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7. Persons whose title to a Government security of a deceased sole holder may be recognised by the Bank.- Subject to the provisions of section 9 the executors or administrators of a deceased sole holder of a Government security and the holder of a succession certificateissued under Part X of the Indian Succession Act, 1925 (39 of 1925) shall be the only persons who may be recognised by the Bank as having any title to the Government security: Provided that nothing in this section shall bar the recognition by the Bank of the manager or the sole surviving male member of a Hindu undivided family governed by the Mitakshara Law as having a title to a Government security, when the security appears to the Bank to stand in the name of a deceased member ofthe family and an application is made by such manager or sole surviving member for recognition of his title and is supported by a certificate signed by such authority and after such inquiry as may be prescribed to the effect that the deceased belonged to a Hindu undivided family governed by the Mitakshara Law, thatthe Government security formed part of the joint property of the family, and that the applicant is the managing or sole surviving male member of the family. Explanation. -The expression "Hindu undivided family governed by the Mitakshara Law" shall, for the purposes of this section, be deemed to include a Malabar tarwad.    |
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