- Regarding requisitions for will, courts shall comply with the proviso to Rule 1 of the Rules made by the U.P. Government for the preservation and inspection of wills filed in the courts of District Judges, and issued as Notification No. 7459/VII-690-(8)/54, dated March 31, 1956, in the Judicial (Civil) Department as subsequently amended, and reproduced in Appendix 14 to these rules.
