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 6] [Entire Act] UT Ladakh - Section Section 50 in The Probate and Administration Act, 1977 50. Revocation or annulment for just cause. - The grant of probate or letters of administration may be revoked or annulled for just cause.Explanation. - just cause. - just cause is-
