Section 213 — Right as executor or legatee when established.

(1) No right as executor or legatee can be established in any Court of Justice, unless a Court of competent jurisdiction in 1 [India] has granted probate of the will under which the right is claimed, or has granted letters of administration with the will or with a copy of an authenticated copy of the will annexed. 2 [(2) This section shall not apply in the case of wills made by Muhammadans 3 [or Indian Christians], and shall only apply-- (i) in the case of wills made by any Hindu, Buddhist, Sikh or Jaina where such wills are of the classes specified in clauses (a) and (b) of section 57; and (ii) in the case of wills made by any Parsi dying, after the commencement of the Indian Succession (Amendment) Act, 1962 (16 of 1962), where such wills are made within the local limits of the 4 [ordinary-original civil jurisdiction of the High Courts at Calcutta, Madras and Bombay, and where such wills are made outside those limits, in so far as they relate to immovable property situate within those limits.] STATE AMENDMENTS Karela.-- Amendment of section 213.-- In sub-section (2) of section 213 of the Indian Succession Act, 1925 (Central Act 39 of 1925), after the word 'Muhammadans', the words 'or Indian Christians' shall be inserted. [ vide Kerala Act 1 of 1997, sec. 2].

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