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State of Jammu-Kashmir - Section

Section 2 in The Succession (Property Protection) Act, 1977

2. Agent etc., may apply on behalf of minor etc.

- It shall be lawful for any agent, relative or near friend, or for the Court of Wards in cases within their cognizance, in the event of any minor, disqualified or absent person being entitled by succession to such property as aforesaid, to make the like application for relief.