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[Cites 0, Cited by 6] [Section 192] [Entire Act]

Union of India - Subsection

Section 192(1) in The Indian Succession Act, 1925

(1)If any person dies leaving property, moveable or immoveable, any person claiming a right by succession thereto, or to any portion thereof, may make application to the District Judge of the district where any part of the property is found or situate for relief, either after actual possession has been taken by another person, or when forcible means of seizing possession are apprehended.