Section 381(12) in High Court of Chhattisgarh Rules, 2005
(12)Inter lineations, alterations etc., in the Will should be sworn to by the attesting witness. - When inter lineations, alterations, erasures or obliterations appear in the Will (unless duly executed as required by the Indian Succession Act or recited in or otherwise identified by the attestation clause), a statement shall be made in the affidavit of the attesting witness whether they existed in the Will before its execution or not.
