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[Cites 0, Cited by 0] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(1) in The Indian Succession Act, 1925

(1)The District Judge shall take from the curator security for the faithful discharge of his trust, and for rendering satisfactory accounts of the same as hereinafter provided, and may authorise him to receive out of the property such remuneration in no case exceeding five per centum on the moveable property and on the annual profits of the immoveable property, as the District Judge thinks reasonable.