Section 48(11) in High Court Rules and Orders In M.P.
(11)That the petitioner hereby undertakes duty to administer the property and credits of the said.......and in any way concerning his will by paying first his debts and then the legacies therein bequeathed so far as the assets will extend and to make a full and true inventory thereof and exhibit the same in this Court within six months from the date of grant of probate to the petitioner, and also to render to this Court a true account of the said property and credits within one year from the said date.The petitioner prays that probate may be granted to him having effect throughout the Madhya Pradesh (j).I............the petitioner above named to solemnly declare that what is stated in paragraphs is true to my own knowledge and that what is stated in paragraphs is true to information received from and believed to be true................Petitioner.(a)Insert name in full and profession, if Deceased was a bachelor or spinster that should be stated.(b)Insert name of the Deceased.(c)Or, had a fixed place of abode within.(d)State where.(e)Or, one of the executors.(f)Or, according to the tenor thereof.(g)Full particulars of debts due by the estate including name of creditors, of claim and the dates when they became due must be given in the Schedule.(h)Here state what law.(i)Or, if made, state to what Court, by what person and proceedings has been had. (j) Or, throughout the territory of India.Form No. 2Affidavit of Attesting Witnesses(Rule 5)(Title)In the Matter of the petition for probate of the last will and Testament of DeceasedAffidavitI...............of...................make oath (or solemnly affirm) and say as follows :-
