Section 4(1) in The Succession Certificate Act, 1977
(1)No Court shall-(a)pass a decree against a debtor of a deceased person for payment of his debt to a person claiming on succession to be entitled to the effects of the deceased person or to any part thereof, or(b)proceed, upon an application of a person claiming to be so entitled, to execute against such a debtor a decree or order for the payment of his debt, except on the production, by the person so claiming, of-(i)a probate or letters of administration evidencing the grant to him of administration to the estate of the deceased, or(ii)a certificate granted under this Act or the Succession Certificate Regulation of 1896 and having the debt specified therein.
