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[Cites 0, Cited by 7] [Entire Act]

State of Jammu-Kashmir - Section

Section 12 in The Civil Courts Act, 1977

12. Probate jurisdiction of High Court.

- The High Court shall have such power and authority in relation to the granting of probates of last wills and testaments and letters of administration of the goods, chattels, credits and all other effects whatsoever of persons dying intestate whether within or without the State as are or may be conferred on it by any law for the time being in force.