Section 65 in The Probate and Administration Act, 1977
65. Additional statements in petition for probate, etc.
- Every person applying to any of the Courts mentioned in the proviso to section 59 for probate of a will or letters of administration of an-estate, intended to have effect throughout the state, shall state in his petition, in addition to the matters respectively required by sections 62 and 64, that to the best of his belief no application has been made to any other Court for a probate of the same will or for letters of administration of the same estate, intended to have such effect as last aforesaid,or, where any such application has been made, the Court to which it was made, the person or persons by whom it was made and the proceedings (if any) had thereon.And the Court to which any application is made under the proviso to section 59 may, if it think fit, reject the same.
