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[Cites 0, Cited by 0] [Section 157] [Entire Act]

UT Ladakh - Subsection

Section 157(1) in The Probate and Administration Act, 1977

(1)When a grant of probate or letters of administration is revoked or annulled under this Act, the person to whom the grant was made shall forthwith deliver up the probate or letters to the Court which made the grant.