Section 775 in Rules of the High Court of Judicature for Rajasthan, 1952
775. Extension of grants.
- A grant (a) under the Act having effect within Rajasthan or (b) under the Administrator-General's Act, 1913, within Rajasthan may be amended so as to extend its effect in case (a) throughout the territory of India or in case (b) throughout one or more of the other divisions as defined in the Act. The application shall be by petition supported by a further affidavit of valuation in the form set out in Schedule 111 of the Court Fees Act. 1870, as adapted to Rajasthan, with such variations as the circumstances may require, and on payment of the probate duty payable in respect thereof, and in case of grant of letters of administration with or without the will annexed, on the petitioner giving a further bond, the grant may be amended accordingly.
