Section 24(1) in The Administator-General's (United Provinces) Rules, 1929
(1)The notice to be given under Section 26, sub-section (1) of the Act, shall, whenever possible be in the form prescribed in Schedule IV to these rules and shall be advertised in such papers as the Administrator General thinks fit, provided that more than one estate may be included in the same notice.Note - It is not necessary for the Administrator General to advertise separately for the heirs or next-of-kin of the deceased in intestate cases as the wording of the notice is meant to and is not enough to bring within its scope not only the creditor but also the heirs of next-of-kin of the deceased and other persons who may be in any way interested in the distribution of the assets of the estate.
