Section 61 in The Probate and Administration Act, 1977
61. Conclusiveness of application for probate or administration, if properly made and verified.
- The application for probate or letters of administration, if made and verified in the manner hereinafter mentioned, shall conclusive for the purpose of authorising the grant of probate or administration, and no such grant shall be impeached by reason that the testator or interstate had no fixed place of abode, or no property within the district at the time of his death, unless by a proceeding to revoke the grant if obtained by a fraud upon the Court.
