496. Consequence of neglect to proceed with petition or to furnish security.
- If a petitioner for a grant of probate or letters of administration, for three months from the date of admission of the petition, neglects to proceed with the petition, or for three months from the date of the order for grant neglects to give the required security or otherwise to proceed with the application or to take out the grant, the court shall give notice in writing of his default to the Administrator-General, who may then apply to the court for an order that the petition be dismissed and that he may be at liberty to apply for a grant of letters of administration.If no further steps are taken in the matter the court may either dismiss the petition or pass such order as it may think fit.
