Section 69 in The Probate and Administration Act, 1977
69. District Judge may examine petitioner in person, require further evidence and issue citations to inspect proceedings.
- In all cases it shall be lawful for the District Judge or District Delegate, if he thinks fit.,to examine the petitioner in person upon oath, and also to require further evidence of the due execution of the will, or the right of the petitioner to the letters of administration, as the case may be, andto issue citations calling upon all persons claiming to have any interest in the estate of the deceased to come and see the proceedings before the grant of probate or letters of administration.Publication of citation. - The citation shall be fixed up in some conspicuous part of the court-house, and also in the office of the Collector of the district, and otherwise published or made known in such manner as the Judge or Delegate issuing the same may direct.Where any portion of the assets has been stated by the petitioner to be situate within the jurisdiction of a District judge in another Province, the District Judge issuing the same shall cause a coy of the citation to be sent to such District Judge, who shall publish the same in the same manner as if it were a citation issued by himself and shall certify such publication to the District Judge who issued the citation.
