Section 256 — Administration with exception.

The Indian Succession Act, 1925
Whenever the nature of the case requires that an exception be made, letters of administration shall be granted subject to such exception.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.