Section 770 in Rules of the High Court of Judicature for Rajasthan, 1952
770. Grant when effect throughout India.
- In all cases in which it is sought to obtain a grant of probate or letters of administration (with or without the will annexed) to have effect throughout the territory of India, or under the Administrator-General's Act, 1913. to have effect throughout one or more of the other divisions as defined in that Act. such grant shall be expressly asked for. and it shall be shown where the assets are situated.
