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Will
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35 results
will in favour of family (short form)
will in favour of wife (short form)
will in favour of family (long form)
will of a widower in favour of a relative (other than own son)
will regarding ancestral and other properties
will appointing an executor to act as a trestee for the benefit of the minors
will regarding multiple properties
will in favour of wife appointing her as guardian for minor child
joint will by issueless couple
second will after cancellation of first will
will by a disabled person in favour of daughter
will by a medically ill person in favour of wife and daughter
conditional will
will in favour of minor son after the death of the wife
codicil for additional bequest and authority
codicil substituting an executor appointed under an earlier executed will
revocation of will
will by father (general)
will by mother in favour of son
