Section 276(2)(a) in The Indian Succession Act, 1925

[Cites 0, Cited by 2] [Section 276(2)] [Section 276] [Entire Act]

Union of India - Subsection

Section 276(2)(a) in The Indian Succession Act, 1925

(a)when the application is to the District Judge, that the deceased at the time of his death had a fixed place of abode, or had some property, situate within the jurisdiction of the Judge; and

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Union of India - Subsection

Section 276(2)(a) in The Indian Succession Act, 1925