Section 260 — Administration when limited grant expired and still some part of estate unadministered.

The Indian Succession Act, 1925
When a limited grant has expired, by efflux of time, or the happening of the event or contingency on, which it was limited, and there is still some part of the deceased's estate unadministered, letters of administration shall be granted to those persons to whom original grants might have been made.
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.