Section 48(6) in High Court Rules and Orders In M.P.
(6)The petitioner has truly set forth in Annexure I to his affidavit of valuation filed herewith all the property and credits which the deceased died possessed of or entitled to at the time of his death which have or are likely to come to his hands, and so far as the petitioner has been able to ascertain, or is aware, there are no property and credits other than what are specified in Annexure I aforesaid.
