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 7] [Section 264] [Entire Act] Union of India - Subsection Section 264(1) in The Indian Succession Act, 1925 (1)The District Judge shall have jurisdiction in granting and revoking probates and letters of administration in all cases within his district.
