Section 774 in Rules of the High Court of Judicature for Rajasthan, 1952
774. Schedule of property to accompany certificate under section 274 of the Indian Succession Act or section 24 of the Administrator-General's Act.
- With every certificate to be sent to a High Court, under the provisions of section 274 of the Act, or section 24 of the Administrator-General's Act, 1913, the Registrar shall send a copy of so much of the schedule of the property and credits of the deceased as relates to the estate within the jurisdiction of such Court.
