Section 59 in The Probate and Administration Act, 1977
59. Conclusiveness of probate or letters of administration.
- Probate of letters of administration shall have effect over all the property, movable or immovable, of the deceased throughout the province in which the same is or are granted, and shall be conclusive as to the representative title against all debtors of the deceased, and all persons holding property which belongs to him, and shall afford full indemnity to all debtors paying their debts, and all persons delivering up such property to the person to whom such probate or letters of administration shall have been granted :Effect of unlimited probates etc., granted by certain Courts, -Provided that probates and letters of administration granted-(a)by the High Court, or(b)by a District Judge, where the deceased at the time of his death had his fixed place of abode situate within the jurisdiction of such Judge, and such Judge certifies that the value of the property affected beyond the limits of the province does not exceed six thousand rupees,shall unless otherwise directed by the grant, have like effect throughout the whole of the State.
