Section 213(2)(ii) in The Indian Succession Act, 1925

[Cites 0, Cited by 1] [Section 213(2)] [Section 213] [Entire Act]

Union of India - Subsection

Section 213(2)(ii) in The Indian Succession Act, 1925

(ii)in the case of Wills made by any Parsi dying, after the commencement of the Indian Succession (Amendment) Act, 1962 (16 of 1962), where such Wills are made within the local limits of the ordinary original civil jurisdiction of the High Courts at Calcutta, Madras and Bombay, and where such Wills are made outside those limits, in so far as they relate to immoveable property situated within those limits.

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Union of India - Subsection

Section 213(2)(ii) in The Indian Succession Act, 1925