Section 335 in Civil Court Rules of the High Court of Judicature at Patna
335.
All original Wills presented to the District Judge or District Delegate, in accordance with the provisions of section 244 of Act X of 1865, and section 62 of Act V of 1881, shall, immediately upon the passing of the order for granting Probate or Letters of Administration under sections 254 and 255 of Act X of 1865, and sections 76 and 77 of Act V of 1881, be committed to the care of the Head Clerk, or Chief Ministerial Officer of the Judge's or District Delegate's court, who shall be responsible for their safe custody. Sections 244, 254 and 255 of Act X of 1865 and sections 62. 76 and 77 of Act V of 1881 correspond respectively to sections 276, 289 and 290 of Act XXXIX of 1925.Note. - All Wills, as soon as they are filed in a Court for the purpose of being proved, should be make over for safe custody in the presence of the District Judge or Delegated either to the Head Clerk or to the Serishtadar of the Court, who should give a receipt for them, and should personally produce them before the Court, on the date of hearing, and, if the Will has to be retained in Court, should take a written receipt for it from the Bench Clerk. The latter officer will be responsible for the custody of the Will so long as it remains in the Court. The rule as to return of unexhibited documents shall apply to unexhibited Wills.
