83. Documents to accompany Wills forwarded to a Court.
(1)When a Will is forwarded to any Court under Section 46, it shall be accompanied by -(a)A memorandum of the fee for opening the cover and the charges, (if any) for copying the will into Register Book No. 3; and(b)A letter requesting such Court to levy such fee and charges and to remit them to the Registrar by whom the Will is forwarded.(2)An acknowledgment of the receipt by the Court of the cover or Will shall also be obtained and filed in the office.
