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State of Rajasthan - Section

Section 763 in Rules of the High Court of Judicature for Rajasthan, 1952

763. Persons consenting to an application for letters of administration shall do so on affidavit.

- Persons desiring to give their consent to an application for letters of administration shall do so on affidavit, stating their relationship to the deceased and that the consent to the grant of letters of administration to the petitioner.