Section 276(2)(b) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 276(2)] [Section 276] [Entire Act]

Union of India - Subsection

Section 276(2)(b) in The Indian Succession Act, 1925

(b)when the application is to a District Delegate, that the deceased at the time of his death had a fixed place of abode within the jurisdiction of such Delegate.

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Union of India - Subsection

Section 276(2)(b) in The Indian Succession Act, 1925