388. Report by District Judge to Board when probate is found to have been granted on insufficient duty.
- Every District Judge shall report directly to the Board of Revenue, Uttar Pradesh, every instance in which it appears, from accounts filed in probate and administration cases under Sections 289 and 290 of the Indian Succession Act (XXXIX of 1925), that the proper Court-fee was not realized at the time the probates or letters of administration were granted to executors or administrators.
