Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] Union of India - Section Section 205 in The Indian Succession Act, 1925 205. Limitation of time for application for curator.— An application under this Part to the District Judge must be made within six months of the death of the proprietor whose property is claimed by right in succession.
