318. Inventory to include property in any part of India in certain cases.—
In all cases where a grant has been made of probate or letters of administration intended to have effect throughout India, *** the executor or administrator shall include in the inventory of the effects of the deceased all his movable and immovable property situate in India and the value of such property situate in each state shall be separately stated in such inventory, and the probate or letters of administration shall be chargeable with a fee corresponding to the entire amount or value of the property affected thereby wheresoever situate within India.
