Section 24 in The Administator-General's (United Provinces) Rules, 1929
24. Notices under Section 26.
(1)The notice to be given under Section 26, sub-section (1) of the Act, shall, whenever possible be in the form prescribed in Schedule IV to these rules and shall be advertised in such papers as the Administrator General thinks fit, provided that more than one estate may be included in the same notice.Note - It is not necessary for the Administrator General to advertise separately for the heirs or next-of-kin of the deceased in intestate cases as the wording of the notice is meant to and is not enough to bring within its scope not only the creditor but also the heirs of next-of-kin of the deceased and other persons who may be in any way interested in the distribution of the assets of the estate.(2)Notice of rejection or disallowance of a claim under Section 26, sub-section (3) of the Act, shall be given by a letter addressed to the creditor at the address given by him in his communications or other known address, and shall be served-(a) personally; or (b) on his agent; or (c) by registred post. In no event shall the funds of the estate be distributed if there be any doubt as to the sufficiency therof until the expiration of one month form the date of the service of notice under Section 26 (3).
