Section 381(32) in High Court of Chhattisgarh Rules, 2005
(32)Schedule of property to accompany certificate under Section 274 of the Indian Succession Act or section 24 of the Administrator General's Act. - With every certificate to be sent to a High Court, under the provisions of section 274 of the Act, or section 24 of the Administrator General's Act, 1913, the Registrar shall send a copy of so much of schedule of the property and, credits of the deceased as relates to the estate within the jurisdiction of such Court.
