- Application for probate shall be made by petition with the will annexed, accompanied, if the will is not in English or Hindi, with an official translation thereof in Hindi. Such application shall contain an undertaking that an inventory and account will be filed within six and twelve months respectively after the date of issue of probate. The petition shall be in Form No. 148 or as near thereto as the circumstances of the case may permit and shall be accompanied by-(a)an affidavit of one of the attesting witnesses, if procurable, in Form No. 149; and(b)an affidavit of valuation in the form set forth in Schedule III of the Court-fees Act, 1870 along with an appropriate account specifying all the property in respect of which estate duty is payable upon the death of the deceased.A copy of the affidavit under clause (b) shall also be delivered to the Controller of Estate Duty, Uttar Pradesh.
