- A grant under the Act having effect within the State may be amended so as to extend its effect throughout the Territory of India. The application shall be by petition supported by a further affidavit of valuation in the form set out in Schedule III of the Court Fees Act, 1870, with such variations as the circumstances may require, and on payment of the probate duty payable in respect thereof, and in case of grant of letters of administration with or without the will annexed, on the petitioner given a further bond, the grant may be amended accordingly.
