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[Cites 0, Cited by 8] [Section 265] [Entire Act]

Union of India - Subsection

Section 265(1) in The Indian Succession Act, 1925

(1)The High Court may appoint such judicial officers within any district as it thinks fit to act for the District Judge as delegates to grant probate and letters of administration in non-contentious cases, within such local limits as it may prescribe:Provided that, in the case of High Courts not established by Royal Charter such appointments shall not be without the previous sanction of the State Government.