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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 145 in The Probate and Administration Act, 1977

145. Residue after usual payments to be paid to residuary legatee.

- The surplus or residue of the deceased's property, after payment of debts and legacies, shall be paid to the residuary legatee when any has been appointed by the will.