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[Section 218] [Complete Act]
Central Government Act
Section 218(1) in The Indian Succession Act, 1925
(1) If the deceased has died intestate and was a Hindu, Muhammadan, Buddhist, Sikh or Jaina or an exempted person, administration of his estate may be granted to any person who, according to the rules for the distribution of the estate applicable in the case of such deceased, would be entitled to the whole or any part of such deceased' s estate.