Section 47(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)If the total compensation remaining due to the Jagirdar after his death exceeds the sum of Rs. 500/-, payment will be made only on production of a probate of his Will or letters of administration of his estate or a certificate granted under the Indian Succession Act (XXXIX of 1952).
