(1)If several claimants apply for succession in different Courts, the Court in which the first among the several applications is submitted shall conduct the inquiry;Provided that in case of any dispute as to the court in which the inquiry should be conducted, it shall be decided by(a)the Collector, if the Courts wherein the claims have been instituted are situated in the same district;(b)the Nizam Atiyat, if the Courts are situated in different districts.(2)The orders of the Collector or the Nizam Atiyat shall be final.
