Section 3 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
3. [Sections 4 and 49].
- If the applicant wishes the provisions of section 49 to be applied he shall state this fact in his application and shall also state whether or not he is the sole heir of deceased debtor and, if he is not, the names and addresses of the heirs who have joined with him in the application and of those who have not so joined.
