Section 240 in The Indian Succession Act, 1925

240. Administration until will produced.- Where no will of the deceased is forthcoming, but there is reason to believe that there is a will in existence, letters of administration may be granted, limited until the will or an authenticated copy of it is produced.

1. Added by Act 17 of 1931, s. 2. The words" nor, unless the deceased was a Hindu, Muhammadan, Buddhist, Sikh, or Jaina or an exempted person, to a married woman without the previous consent of her husband" which originally occurred at the end of this section had been omitted by Act 18 of 1927, s. 2.

2. Ins. by Act 20 of 1983, S. 2 and Sch. (w. e. f. 15- 3- 84).

3. The words" G. G. in C." have been successively amended by the A. O. 1937 and the A. O. 1950 to read as above.

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