509. Notice of application for grant of Succession Certificate.
- Under Section 373, clause 1 (b), Act No. XXXIX of 1925, notice of application for grant of a certificate shall be given-(1)by posting a proclamation on the notice-board of the court;(2)by posting a duplicate thereof on the house of the deceased;(3)by beat of drum in the mohalla of the town or village in which the deceased last resided.The sum of 25 paise in cash shall be tendered with every such application to cover the expense of proclaiming the notice by beat of drum.
