Section 1 in The Succession (Property Protection) Act, 1977
1. Person claiming right by succession to property of deceased may apply for relief against wrongful possession.
- It is hereby enacted that whenever a person dies leaving property, movable or immovable, it shall be lawful for any person claiming a right by succession thereto, or to any portion thereof to make application to the Judge of the Court of the District where any part of the properties found or situate for relief, either after actual possession has been taken by another person or when forcible means of seizing possession are apprehended,
