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[Cites 0, Cited by 0] [Section 90] [Entire Act]

UT Ladakh - Subsection

Section 90(3) in The Probate and Administration Act, 1977

(3)An administrator may not, without the previous permission of the Court by which the letters of administration were granted,-
(a)mortgage, charge or transfer by sale, gift, exchange or otherwise any immovable property for the time being vested in him under section 4, or
(b)lease any such property for a term exceeding five years.