Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 20] [Entire Act] Union of India - Section Section 226 in The Indian Succession Act, 1925 226. Accrual of representation to surviving executor.— When probate has been granted to several executors, and one of them dies the entire representation of the testator accrues to the surviving executor or executors.
