472. Application for letters of administration with will annexed.
- Where the application is one for letters of administration with the will annexed it shall be in Form No. 151 or as near thereto as the circumstances of the case may permit and shall also set out the names and addresses of the legal representatives of the deceased (unless the court-fees fit to dispense with them), and shall also be accompanied by annexure (a) referred to in Rule 47 0.
