(1)Where probate or letters of administration has or have been granted by a High Court or District Judge with the effect referred to in the proviso to section 273, the High Court or District Judge shall send a certificate thereof to the following Courts, namely:—(a)when the grant has been made by a High Court, to each of the other High Courts;(b)when the grant has been made by a District Judge, to the High Court to which such District Judge is subordinate and to each of the other High Courts.
