Section 381(36) in High Court of Chhattisgarh Rules, 2005
(36)Probate of Will of married woman or letter of administration etc. - In grant of probate of the Will of a married woman, or of the Will of widow made during converture, or letters of administration with such Will annexed, it shall not be necessary to recite, in the grant or in the oath to lead same the separate movable property of the testatrix or the power or authority under which the Will has been or purports to have been made. The probates or letter cases shall take the form of ordinary grant of probate or letters of administration with the Will annexed without and exception or limitation, and issue to an executor or other person authorized in usual course of representation to take the same.
