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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
will by father in favour of daughter
will by father in respect of his 50% share
will by a mother in respect of her 50% share
will of an immovable property by a person in favour of a third party
will by a son in favour of mother
will cum trust
will of multiple properties in favour of sister
will of wife shares’ after the death of wife and after a family settlement
will of a co-owner in case of a property under collaboration agreement
