(1)Application for letters of administration shall be made by petition distinctly written as aforesaid and stating—(a)the time and place of the deceased’s death;(b)the family or other relatives of the deceased, and their respective residences;(c)the right in which the petitioner claims;(d)the amount of assets which are likely to come to the petitioner’s hands;(e)when the application is to the District Judge, that the deceased at the time of his death had a fixed place of abode, or had some property, situate within the jurisdiction of the Judge; and(f)when the application is to a District Delegate, that the deceased at the time of his death had a fixed place of abode within the jurisdiction of such Delegate.
