Section 365(38) in The High Court of Chhattisgarh Rules, 2007
(38)Caveats. - Any person intending to oppose the issuing of a grant of probate, or letters of administration must, either personally or by his advocate, file a caveat in the office of the Registrar (Judicial) in Form No. 16 of Schedule-A. No caveat shall effect any grant made on the day on which the caveat is filed. Notice of the filing of the caveat shall be given by the Registrar (Judicial) to the petitioner or his advocate in Form No. 17 of Schedule-A.
