76. Transfer of unclaimed Wills to Registrar's Office.
(1)Wills registered or refused registration in a Sub-Registry Office which remain unclaimed for a period of over two years, shall be forwarded to the Registrar's Office for safe custody, a note to that effect being entered against the original entry in the copy register as well as fee book. All documents so transferred shall be entered by the Registrar in the Register prescribed for the purpose (Form No. 4, Appendix I).(2)If the person entitled to claim the return of a Will applies to a Sub-Registrar for its return after the document has been transmitted to the Registrar's Office, he should be advised to obtain it from the Registrar direct. If he is unwilling to do so, the Will should be obtained from the Registrar by the Sub-Registrar and returned to the person and a note of its receipt from the Registrar's office and return to the person shall be entered in the office records.Part-XV Deposit of sealed covers containing Wills(Sections 42, 43, 44, 45 and 46)
