Class II includes records of-(a)Suits and cases for probate and letters of administration, and for revocation of the same.(b)Cases under the Guardians and Wards Act 1890, relating to guardianship of minors and the administration of their property.(c)Cases under the Indian Lunacy Act, 1912, relating to the guardianship of lunatics and the care of their estates.Note. - An application by an executor or administrator or by guardian of a minor or lunatic to sell, mortgage, etc., property belonging to the estate is an application in the case, and, together with all proceedings connected with it must form part of the record of the case.(d)Cases under the Indian Succession Act, 1925, except those under Part Vin of the Act.
