Section 381(38) in High Court of Chhattisgarh Rules, 2005
(38)Caveats. - Any person intending to oppose the issuing of a grant of probate, or letters of administration must, either personally or by his advocate, file a caveat in the office of the Additional Registrar or Deputy Registrar in the prescribed format. No caveat shall effect any grant made on the day on which the caveat is filed. Notice of the filing of the caveat shall be given by the Registrar to the petitioner or his advocate in the prescribed format.
