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[Cites 0, Cited by 0] [Section 26C] [Entire Act]

Bengal Presidency - Subsection

Section 26C(2) in Bengal Tenancy Act, 1885

(2)In the case of a bequest of such a holding or portion or share thereof, no Court shall grant probate or letters of administration until the applicant files in the prescribed manner a notice and deposits a process fee similar to those referred to in clause (i) of sub-section (1).