Section 756 in Rules of the High Court of Judicature for Rajasthan, 1952
756. Interlineations, alterations etc., in the will to be sworn to by the attesting witnesses.
- When interlineations, alterations, erasure or obliterations appear in the will (unless duly executed as required by the Act or recited in or otherwise identified by the attestation clause) a statement shall, if possible, be made in the affidavit of the attesting witness whether they existed in the will before its execution or not.
