Sir Barnes Peacock, Kt., C.J.@mdashWe 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.
In Re: Kokya Dine
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