35. Manner in which a request may be made under section 20(4).
(1)A request under sub-section (4) of section 20 shall be made in Form 6.(2)The request shall be accompanied by proof of death of the joint applicant and a certified copy of the probate of the will of the deceased or letters of administration in respect of his estate or any other document to prove that the person who gives the consent is the legal representative of the deceased applicant.
