477. In absence of attesting witness what other evidence must be produced.
- If no affidavit by any of the attesting witnesses is procurable, an affidavit shall be procured (if possible) from some other person (if any) who may have been present at the execution of the will; but if no affidavit of any such person can be obtained, evidence on affidavit must be produced of that fact and of the handwriting of the deceased and one attesting witness, and also of any circumstances which may raise a presumption in favour of due execution.
