Section 77 in The Probate and Administration Act, 1977
77. Grant of letters of administration to be under seal of Court.
- Whenever it appears to the district Judge or District Delegate that letter of administration to the estate of a person deceased, with or without a copy of the will annexed, should be granted, he shall grant the same under the seal of his Court in manner followingForm of such grant. - I, .... Judge of the District of ....... [or Delegate appointed for granting probate or letters of administration in (here insert the limits of the Delegates jurisdiction)] hereby make known that on the day of letters of administration (with or without the will annexed, as the case may be) of the deceased, he having undertaken to administer the same, and to make a full true inventory of the said property and credits, and exhibit the same in this Court within six months from the date of this grant or within such further time as the Court may from time to time appoint and also to render to this Court a true account of the said property and credits within one year from the such date or within such further time as the Court may from time to time appoint.The ........... day of........... 19
