Legal Document View

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
[Cites 0, Cited by 4] [Section 276(1)] [Section 276] [Entire Act]

Union of India - Subsection

Section 276(1)(e) in The Indian Succession Act, 1925

(e)when the application is for probate, that the petitioner is the executor named in the Will.