Section 29 in The Rajasthan High Court Ordinance 1949
29. Testamentary and intestate jurisdiction.
- The High Court shall have power and authority in relation to the granting of probates of last wills and testaments, and letters of administration of the goods, chattels, credits and all other effects whatsoever of persons dying intestate within the State:Provided always that nothing in this Ordinance contained shall interfere with the provisions of any law which may for the time being be in force in the whole or any part of the State by which power is given to any other Court to grant such probates and letters of administration.
