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[Cites 0, Cited by 0] [Section 7] [Entire Act]

UT Ladakh - Subsection

Section 7(c) in The Probate and Administration Act, 1977

(c)A appoints several person executors of his will and codicils, and his nephew' residuary legatee, and in another codicil are these words "I appoint my nephew my residuary legatee to discharge all lawful demands against my will and codicils, signed of different dates". The nephew is appointed an executor by implication.