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State of Jammu-Kashmir - Section

Section 87B in The Probate and Administration Act, 1977

87B. Directions to executor or administrator.

- Where probate or letters of administration in respect of any estate have been granted under this Act, the High Court may, on application made to it, give to the executor or administrator any general or special directions in regard to the estate or in regard to the administration thereof.Chapter-VI Of the Powers of an Executor or Administrator