Citation Codes Equivalent Citations citation codes Case Number G.A No. 596 of 2011, A.P.O.T No. 90 of 2003 and P.L.A No. 103 of 1999 Attorney(S) Mr. Ranjan Deb, Mr. Asish Chakrabarty, Mr. K.A Bhaduri, Mr. Sudip Deb, Mr. Nikhilesh Ramachandan. Mr. B.K Bachawat. Mr. Anil Kumar Gupta, Mr. S.N Dutta. Judges Hon'ble Justice Bhaskar Bhattacharya The Hon'ble Justice Dr. Sambuddha Chakrabarti Acts provisions of section 274 of the Indian Succession Act, or section 20 of the Administrator-General's Act, Wards Act, 1980,***********(iii) the Indian Lunacy Act, 1912,(iv) the Indian Succession Act, 1925.(4) provisions contained in Sections 57, 58 and 300 of the Indian Succession Act, 1925 India. 1958 XII Acts of the West Bengal The West Bengal Premises Tenancy Act, 1956. Short Title Amendments 1 2 3 4 Acts of the Central Legislature 1890 8 Hindu Wills Act, 1870 (for short the 1870 Act), statutory provisions Indian Succession Act, 1925 replacing the old Act, by the said Act 1925 39 Indian Succession Act, 1925. (1) To clause (bb) of section 2, City Civil Court (Amendment) Act, 1980 (West Bengal Act LX of 1980), 1912 4 Indian Lunacy Act, 1912. (1) In clause (1) of section 25, City Civil Court (Amendment) Act, 1980 (hereinafter referred provisions of sub-sections (3) and (4), the City Civil Court section 274, for sub-section (1), the following sub-section clauses (a) and (b) of Section 2 of the 1870 Act. Clause (c) CITY CIVIL COURT ACT 1953 provisions contained in Indian Succession Act, 1925, Indian Succession Act mentioned in Section 300 provisions contained in Indian Succession Act provisions of the Indian Succession Act, 1865 provisions of the Indian Succession Act.14. Succession Act, 1865 (for short the 1865 Act) British India. Section 331 of the 1865 Act, Indian Succession Act, 1865, namelysections section (376) of the Indian Succession Act Section 212 of the Indian Succession Act, section 274 of the Indian Succession Act. Section 300 of the Indian Succession Act. Wards Act, 1890. In clause (4) of section 4, provisions of the Indian Succession Act Section 58 of the Indian Succession Act, SECTION 4 CIVIL PROCEDURE CODE (b) of Section 57 of the 1925 Act section 26, in sub-section (1), sub-section (1) of section 71, Indian Succession Act, 1925 Section 57 to Section 191 Indian Succession Act, Section 4 C.P.C See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account