Section 56 in The Probate and Administration Act, 1977
56. When probate or administration may be granted by District Judge.
- Probate of the will or letters of administration to the estate of a deceased person may be granted by the District judge under the seal of his court, if it appears by a petition, verified as hereinafter mentioned, of the person applying for the same that the testator or intestate, as the case may be, had at the time of his deceased a fixed place of abode, or any properly movable or immovable, within the jurisdiction of the judge.
