Section 381(6) in High Court of Chhattisgarh Rules, 2005
(6)Application for letters of administration with the Will annexed. - Application for letters of administration with the will annexed shall be made in the prescribed Format or as near thereto as the circumstances of the case may permit. It shall be set out the names and addresses of the legal representative of the deceased (unless the Court sees fit to dispense with the statement thereof), and shall be accompanied by the annexure referred to in rule 5.
