Section 188 in Civil Court Rules of the High Court of Judicature at Patna
188.
In uncontested proceedings under the Indian Succession Act and Guardians and Wards Act, it shall be competent to the Court exercising jurisdiction therein to permit or direct, except when otherwise provided by any law or rule for the time being in force, that any particular fact or facts may be proved or evidence upon any application may be given, by affidavit.Note. - When a District Delegate, acting under section 288 of the Indian Succession Act, 1925, returns the petition and documents field therewith to the person by whom the application was made, he should forward to the District Judge, and not to the Record-room, such other papers in connection with the application as may have been produced before him.The Guardians And Wards Act (Act VIII of 1890)
