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Judgment
1 paragraphs · 65 wordsSir Barnes Peacock, Kt., C.J.—We are of opinion that in this case the view taken by the learned Recorder is correct, and that probate may be granted of the will of a Buddhist made after the 1st of January 1866, but that it is not necessary that the will of a Buddhist should be executed according to the formalities required by the Indian Succession Act.