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[Cites 0, Cited by 29] [Entire Act]

Union of India - Section

Section 235 in The Indian Succession Act, 1925

235. Citation before grant of administration to legatee other than universal or residuary.—

Letters of administration with the Will annexed shall not be granted to any legatee other than a universal or a residuary legatee, until a citation has been issued and published in the manner hereinafter mentioned, calling on the next-of-kin to accept or refuse letters of administration.