Section 778 in Rules of the High Court of Judicature for Rajasthan, 1952
778. Affidavits in support of caveat.
- Where a caveat is entered after an application has been made for a grant of probate or letters of administration with or without the will annexed, the affidavit or affidavits in support shall be filed within fourteen days of the caveat being lodged. Such affidavit shall state the right and interest of the ground of the objections to the application.
