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UT Ladakh - Section

Section 22 in The Probate and Administration Act, 1977

22. Citation before grant of administration to legatee other than universal or residuary.

- Letters of administration with the will annexed shall not be granted to any legatee other than an universal or a residuary legatee, until a citation has been issued and published in the manner hereinafter mentioned, calling on the next-of kin to accept or refuse letters of administration.