- In this Act, unless the context otherwise requires,-(a)"Act" means The Sikkim Succession Act, 2008;(b)"administrator" means a person appointed by competent authority to administer the estate of a deceased person;(c)"Government" means State Government of Sikkim;(d)"heir" mean any person male Or female who is entitled to succeed to the property to under this Act;(e)"intestate" means a person is deemed to die intestate in respect of property of he has not made testamentary; disposition capable of taking effect;(f)"minor" , means a person who (has not attained the age of majority) or has not completed the age of eighteen years;(g)"probate" ans copy of a will certified under the seal of court of competent jurisdiction with a grant of administration to the estate of the testator;(h)"Sikkimese" Means persons belonging to Bhutia, Lepcha and Nepali Community of Sikkimese Origin identified through Sikkim Subject Certificate or Certificate of Identification;(i)"will" means the legal declaration of the intention of a testator with respect to his property which he desires to be carried out after his death
