Section 244 — Administration during minority of sole executor or residuary legatee.

The Indian Succession Act, 1925
When a minor is sole executor or sole residuary legatee, letters of administration, with the will annexed, may be granted to the legal guardian of such minor or to such other person as the Court may think fit until the minor has attained his majority at which period, and not before, probate of the will shall be granted to him.
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