Section 757 in Rules of the High Court of Judicature for Rajasthan, 1952
757. In absence of attesting witnesses what other evidence must be produced.
- If no affidavit by any of the attesting witnesses is procurable, an affidavit shall be procured (if possible) from some other person (if any) who may have been present at the execution of the will, but if no affidavit must be procured of that fact and of the handwriting of the deceased and one attesting witness, and also of any circumstances which may raise a presumption of favour in due execution.
