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Gauhati HC: Legal Heir Not Made Party Can Challenge Ex-Parte Succession Certificate - (25 Aug 2026)

FAMILY

Gauhati High Court held that Section 383 of the Indian Succession Act does not bar recourse to Order IX Rule 13 CPC where a succession certificate was granted ex parte against a legal heir who had not been impleaded as a party.

Tags : LEGAL HEIR; EX-PARTE; INDIAN SUCCESSION ACT  

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