Section 73 in The Probate and Administration Act, 1977
73. District Delegate when not to grant probate or administration.
- A district Delegate shall not grant probate or letters of administration in any case which there is contention as to the grant, or in which it otherwise appears to him that probate or letters of administration ought not to be granted in his Court.Explanation. - By contention is understood the appearance of any one in person, or by his recognized agent, or by a pleader duly appointed to act on his behalf, to oppose the proceeding.
