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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 59(b) in The Probate and Administration Act, 1977

(b)by a District Judge, where the deceased at the time of his death had his fixed place of abode situate within the jurisdiction of such Judge, and such Judge certifies that the value of the property affected beyond the limits of the province does not exceed six thousand rupees,