214. Proof of representative title a condition precedent to recovery through the Courts of debts from debtors of deceased persons.—
(1)No Court shall—(a)pass a decree against a debtor of a deceased person for payment of his debt to a person claiming on succession to be entitled to the effect of the deceased person or to any part thereof, or(b)proceed, upon an application of a person claiming to be so entitled, to execute against such a debtor a decree or order for the payment of his debt, except on the production, by the person so claiming of—(i)a probate or letters of administration evidencing the grant to him of administration to the estate of the deceased, or(ii)a certificate granted under section 31 or section 32 of the Administrator- General’s Act, 1913 (3 of 1913), and having the debt mentioned therein, or(iii)a succession certificate granted under Part X and having the debt sepcified therein, or(iv)a certificate granted under the Succession Certificate Act, 18891 (7 of 1889), or(v)a certificate granted under Bombay Regulation No. VIII of 1827, and, if granted after the first day of May, 1889 having the debt specified therein.(2)The word "debt" in sub-section (1) includes any debt except rent, revenue or profits payable in respect of land used for agricultural purposes.
