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Union of India - Section

Section 257 in The Indian Succession Act, 1925

257. Probate or administration of rest.—

Whenever a grant with exception of probate, or of letters of administration with or without the Will annexed, has been made, the person entitled to probate or administration of the remainder of the deceased’s estate may take a grant of probate or letters of administration as the case may be, of the rest of the deceased’s estate.