Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Andhra Pradesh - Subsection

Section 77(i) in Andhra Pradesh Rules Under the Registration Act, 1908

(i)Wills registered or refused in sub-Registrar's Office which remain unclaimed for a period of over two years shall be forwarded to the Registrar's Office for safe custody, a note to that effect being entered against the original entry in the office returns.