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[Cites 0, Cited by 3] [Section 278] [Entire Act]

Union of India - Subsection

Section 278(2) in The Indian Succession Act, 1925

(2)Where the application is to the District Judge and any portion of the assets likely to come to the petitioner’s hands is situate in another State, the petition shall further state the amount of such assets in each State and the District Judges within whose jurisdiction such assets are situate.