Section 25 in The Administator-General's (United Provinces) Rules, 1929
25. Application under Section 31 or 32.
- Application for a certificate under Section 31 or 32 shall be made in petition or by affidavit, which shall bear a stamp of the value of one rupee and shall disclose-(a)the full name, palce and date of death of deceased;(b)the name and address of the applicant;(c)full particulars of the assets in respect of which a certificate is applied for and the value thereof;(d)full names and addresses of the heirs and next-of-kin to the deceased with relationships; and(c)Whether the deceased has left a will or otherwise;If there be a will, it shall be submitted in original with the affidavit of at least one of the attesting witnesses to prove due execution of the will as required by law, and if the certificate is applied for intestate cases by anyone other than the executor named in the will, the original renunciation shall also be submitted;(f)particulars of liabilities against the estate of the deceased as far as known to the applicant;(g)statement whether application has been made for probate of the will or for Letters of Administration relating to the estate in any court, and with what result;(h)an undertaking that the applicant will administer the estate according to the law;(i)such other information and particulars, together with such documents as may be required by the Administrator-General in any particular case; and(j)in the case of an application under Section 32 full particulars of the debt and a statement whether any security, and, if so, what, is held for the debt together with full particulars of the claims of other creditors and an undertaking that the applicant will pay all debts as required by law, and that if there should be a surplus after satisfying all claims he will make it over to the legal heir of the deceased, and that failing such an heir he will remit the surplus amount with a statement of account to the Administrator-General.
