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State of Jammu-Kashmir - Section

Section 87A in The Probate and Administration Act, 1977

87A. Removal of executor or administrator and provision for successor.

- The High Court may, on application made to it, suspend, remove or discharge any private executor or administrator, and provided for the succession of another person to the office of any such executor or administrator who may cease to hold office, and the vesting in such successor of any property belonging to the estate.