Section 381(26) in High Court of Chhattisgarh Rules, 2005
(26)Grants when to have effect throughout India. - In all cases in which it is sought to obtain a grant of probate or letters of administration (with or without the Will annexed) to have effect throughout the territory of India, or under the Administrator-General's Act to have effect throughout one or more of the other Divisions as defined in that Act, such grant must be expressly asked for and it must be shown where the assets are situated.
