Section 381(33) in High Court of Chhattisgarh Rules, 2005
(33)Amendment of grant extend to India. - A grant under the Indian Succession Act, 1925, limited to the State of Chhattisgarh, may be amended on the Court's order so as to extend its effect throughout India. The application shall be by affidavit stating where the additional property and credits are suitable, and on payment of the probate duly payable in respect thereof, and in case of grant of letters of administration with or without the Will annexed, on the petitioner giving a further bond, the grant may be amended accordingly.
