Section 3 in The Probate and Administration Act, 1977
3. Interpretation clause.
- In this Act, unless there be something repugnant in the subject or context,Province. - means the province of Jammu or the province of Kashmir;Minor. - Minor means any person subject to the Majority Act, 1977, who has not attained his majority within the meaning of that Act, and any other person who has not completed his age of eighteen years ; and Minority means the status of any such person ;Will. - Will means the legal declaration of the intentions of the testator, or with respect to his property, which he desires to be carried into effect after his death ;Codicil. - Codicil means an instrument made in relation to a will, and explaining altering or adding to its dispositions. It is considered as forming an additional part of the will;Specific legacy. - Specific legacy means a legacy of specified property;Demonstrative legacy. - Demonstrative legacy means a legacy directed to be paid out of specified property ;Probate. - Probate means the copy of a will certified under the seal of the Court of competent jurisdiction, with a grant of administration to the estate of the testator;Executor. - Executor means a person to whom the execution of the last will of a deceased person is , by the testators appointment, confided ;Administrator. - Administrator means a person appointed by competent authority to administer the estate of a deceased person when there is no executor ; andDistrict Judge. - District Judge means the Judge of a Principal Civil Court of original jurisdiction.Chapter-II Of Grant of Probate and Letters of Administration
