Inspection of wills, probate of which has been granted, shall be given according to the regulations made by the State Government under Section 294 (2) of the Indian Succession Act, 1925. The regulations are reproduced in the Appendix to this part.Appendix IIRegulations made by the State Government under Section 294 (2) of the Indian Succession Act, 1925, for the preservation and inspection of wills
