Section 241 — Administration, with will annexed, to attorney of absent executor.

The Indian Succession Act, 1925
When any executor is absent from the State in which application is made, and there is no executor within the State willing to act, letters of administration, with the will annexed, may be granted to the attorney or agent of the absent executor, for the use and benefit of his principal, limited until he shall obtain probate or letters of administration granted to himself.
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