Section 753 in Rules of the High Court of Judicature for Rajasthan, 1952
753. Certificate that no other grant has been made.
- Within fourteen days of the filing of an application for probate or letters of administration the Registrar shall certify (if such can be the case) that no intimation has been received by the Court, from any other High Court or any District Court, or any grant of probate or of letters of administration of the property and credits of the deceased having effect throughout the territory of India.Such certificate shall be made on the order-sheet and shall be in the prescribed form.
