Section 381(1) in High Court of Chhattisgarh Rules, 2005
(1)Definitions. - In these rules, unless the context otherwise requires : -(i)'the Act' means the Indian Succession Act, 1925, as from time to time amended or modified.(ii)'Registrar' means the Registrar of the High Court, or such officer of such Court as may be authorized by the Chief Justice to perform such duties as are by these rules assigned to the Registrar;(iii)'Will' includes a codicil.
