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 10] [Entire Act] Union of India - Section Section 221 in The Indian Succession Act, 1925 221. Acts not validated by administration.— Letters of administration do not render valid any intermediate acts of the administrator tending to the diminution or damage of the intestate’s estate.
