Section 64 in The Probate and Administration Act, 1977
64. Petition for letters of administration.
- Application for letters of administration shall be made by petition distinctly written as aforesaid, and stating the time and place of the decease's death, the family or other relatives of the deceased, and their respective residences,the right in which the petitioner claims, the amount of assets which are likely to come to the petitioners hands.In addition to these particulars, the petition shall further state,when the application is to a District Judge, that the deceased at the time of his death had a fixed place, of abode or had some property situate within the jurisdiction of the Judge; andwhen the application is to a District Delegate, that the deceased at the time of his death had a fixed place abode within the jurisdiction of such Delegate.When the application is to the District Judge and any portion of the assets likely to come to the petitioners hands is situate in another province, the petition shall further state the amount of such assets in each Province and the district judges within whose jurisdiction such assets are situate.
