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State of Maharashtra - Section

Section 1 in Administration of Estates

1. Legal heir, etc., of person deceased competent to represent him without recognition from Court.

- Whenever a person dies leaving property, whether movable or immovable, the heir or executor, or legal administrator, may assume the management, or sue for the recovery, of the property, in conformity with the law or usage applicable to the disposal of the said property, without making any previous application to the Court to be formally recognized.