Section 30(2)(a) in The Punjab Courts Act, 1918

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(2)(a) in The Punjab Courts Act, 1918

(a)Proceedings under the [Indian Succession Act, 1865 (X of 1865)] [See now the Indian Succession Act, 1925 (39 of 1925).], and the Probate and Administration Act, 1881 [(V of 1881)] [See now the Indian Succession Act, 1925 (39 of 1925).], which cannot be disposed of by the District Judge.

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State of Haryana - Subsection

Section 30(2)(a) in The Punjab Courts Act, 1918