Section 26 in The Administator-General's (United Provinces) Rules, 1929
26. Advertisement of certificate under Section 31 or 32.
- When an application is made to the Administrator-General for a certificate under the provisions of Section 31 or 32 of the Act, he may, if he considers it likely that the will may be contested or that the granting of certificate to the applicant may be objected to have a general citation posted on the notice board of his office, or, if he is requested to do so by the applicant or any other person before or during the pendency of the proceeding advertise the same in such newspapers as he thinks fit a period of at least fifteen days shall be fixed in the citation and no certificate shall be granted before expiry of the period specified in the citation. Should the circumstances warrant, the period mentioned in the citation may be extended.In cases where a citation is to be advertised in newspapers the cost shall be deposited within a period to be fixed by the Administrator General failing which the proceedings shall abate for deault.
