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[Cites 0, Cited by 7] [Entire Act]

State of Jammu-Kashmir - Section

Section 45 in The Probate and Administration Act, 1977

45. Grant of effects unadministered.

- If the executor to whom probate has been granted has died leaving a part of the testators estate unadministered, a new representative may be appointed or for the purpose of administering such part of the estate.