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[Cites 0, Cited by 16] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Indian Succession Act, 1925

(b)“codicil” means an instrument made in relation to a Will, and explaining, altering or adding to its dispositions, and shall be deemed to form part of the Will;
(bb)“District Judge” means the Judge of a Principal Civil Court of original jurisdiction;