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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
