Section 23(2)(d) in Bengal, Agra And Assam Civil Courts Act, 1887

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Union of India - Subsection

Section 23(2)(d) in Bengal, Agra And Assam Civil Courts Act, 1887

(d)proceedings under the Indian Succession Act, 1865 (10 of 1865), and the Probate and Administration Act, 1881 (5 of 1881), which cannot be disposed of by District Delegates; and

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Union of India - Subsection

Section 23(2)(d) in Bengal, Agra And Assam Civil Courts Act, 1887