Section 18 in The Succession Certificate Act, 1977
18. Revocation of certificate.
- A certificate granted under this Act may be revoked for any of the following causes, namely :-(a)that the proceedings to obtain the certificate were defective in substance;(b)that the certificate was obtained fraudulently by the making of a false suggestion, or by the concealment from the Court of something material to the case;(c)that the certificate was obtained by means of an untrue allegation of a fact essential in point of law to justify the grant thereof, though such allegation was made in ignorance or inadvertently;(d)that the certificate has become useless and inoperative through circumstances;(e)that a decree or order made by a competent Court in a suit or other proceeding with respect to effects comprising debts or securities specified in the certificate renders it proper that the certificate should be revoked.
