Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 146] [Entire Act] UT Ladakh - Subsection Section 146(b) in The Probate and Administration Act, 1977 (b)The deceased had a valuable lease renewable by notice, which the executor neglects to give at the proper time. The executor is liable make good the loss caused by the neglect.
