Section 750 in Rules of the High Court of Judicature for Rajasthan, 1952
750. Application for probate.
- An application for probate shall be made by petition with the will annexed, accompanied if the will is not in English or Hindi, with an official translation thereof in English, and such application shall contain an undertaking that an inventory and account will be filed within six and twelve months respectively after the date of issue of the probate. The petition shall be in the prescribed form or as near thereto as the circumstances of the case may permit and shall be accompanied by:-(a)an affidavit of one of the attesting witnesses if procurable (form prescribed): and(b)an affidavit of valuation in the form set forth in Schedule III to the Court Fees Act, 1870, as adapted to Rajasthan.
