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 0] [Section 146] [Entire Act] UT Ladakh - Subsection Section 146(a) in The Probate and Administration Act, 1977 (a)The executor pays out of the estate an un-founded claim.He is liable to make good the loss caused by the payment.
