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State of Uttar Pradesh - Section

Section 474A in The General Rules (Civil), 1957

474A. [ [Added by Notification No. 346/VIII-f-124, dated 8th August. 1994, w.e.f. 22-10-1994.]

No certificate from the Controller under the Estate Duty Act shall be needed for passing an order for issue of a grant of probate or letter of administration or succession certificate in respect of any property (other than agricultural land) which passed on the death of any person on or after the 16th day of March, 1985 or to agricultural land to which the Estate Duty Act, 1953 does not apply.]