Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 112] [Entire Act] UT Ladakh - Subsection Section 112(b) in The Probate and Administration Act, 1977 (b)A by his will has bequeathed to C his house in Calcutta in the tenancy of B.C. is not entitled to receive the rents without the assent of the executor.
