11. No need for verification of existence of testators.
- It is not incumbent on the District Registrars to verify from time to time the existence of testators whose Will have been deposited with them for safe custody. All depositors of wills should, therefore, be informed that no steps will be taken by Government to ascertain when they die, and to communicate after death with the beneficiaries.Central records office[12. Office record in each circle. - The Office of the Inspector of Registration and Stamps of each circle shall be a central office of record under the charge of the Inspector and the Registers of all Registration offices in the circle which are to be preserved in perpetuity shall be transferred to it, from time to time, unless it is considered convenient to keep the records at the district headquarters under the charge of the District Registrar.] [Notification dated 19-10-1978, Published in R.G.G. Part IV-C, dated 9-11-1978, p. 315;]
