Section 214(1)(b) in The Indian Succession Act, 1925

[Cites 0, Cited by 52] [Section 214(1)] [Section 214] [Entire Act]

Union of India - Subsection

Section 214(1)(b) in The Indian Succession Act, 1925

(b)proceed, upon an application of a person claiming to be so entitled, to execute against such a debtor a decree or order for the payment of his debt, except on the production, by the person so claiming of—

(i)a probate or letters of administration evidencing the grant to him of administration to the estate of the deceased, or

(ii)a certificate granted under section 31 or section 32 of the Administrator- General’s Act, 1913 (3 of 1913), and having the debt mentioned therein, or

(iii)a succession certificate granted under Part X and having the debt sepcified therein, or

(iv)a certificate granted under the Succession Certificate Act, 18891 (7 of 1889), or

(v)a certificate granted under Bombay Regulation No. VIII of 1827, and, if granted after the first day of May, 1889 having the debt specified therein.

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Union of India - Subsection

Section 214(1)(b) in The Indian Succession Act, 1925