Section 381(2) in High Court of Chhattisgarh Rules, 2005
(2)Non-contentious business. - Non-contentious business shall included the business of obtaining probate and administration (with or without the Will annexed, and whether general, special or limited) where there is no contention as to the right thereto, including the passing of probates and administrations through the Court in contentious cases when the contest is terminated, and all ex-parte business to be taken in the Court in matters of testacy and intestacy not being proceedings in any suit and also the business of lodging caveats against the grant of probate of administration. It shall also include the business of obtaining succession certificate and extension of such a certificate.
