Section 381(15) in High Court of Chhattisgarh Rules, 2005
(15)Unsigned or unattested Will. - In cases in which it is not necessary that a Will should be signed by the testator or attested by witnesses to constitute a valid testamentary disposition of the testator's properly the testator's intention that it should operate as his testamentary disposition must clearly be proved by an affidavit.
