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Section 242 in The Indian Succession Act, 1925 ["Complete Act"]
Citedby 16 docs - [View All]
In Re: The Goods Of Hewson vs Unknown on 24 February, 1879
The Indian Succession Act, 1925
Nobeen Chunder Sil And Ors. vs Bhobosoonduri Dabee on 27 November, 1880
Jammi Hanumantha Rao vs Aratla Latchamma on 23 March, 1926
Debendra Nath Dutt And Banku ... vs Administrator-General Of Bengal on 23 March, 1906

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Central Government Act
242. Administration, with will annexed, to attorney of absent person who, if present, would be entitled to administer.- When any person to whom, if present, letters of administration, with the will annexed, might be granted, is absent from the State, letters of administration, with the will annexed may be granted to his attorney or agent, limited as mentioned in section 241.