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State of Uttar Pradesh - Section

Section 506 in The General Rules (Civil), 1957

506. Trial of preliminary issue.

- The court may, on the application of the petitioner, before directing that the proceedings be numbered as a suit, direct the trial of an issue as to the caveator's interest. Where upon the trial of such issue, it appears that the caveator has no interest, the court shall order the caveator to be discharged, and may order the issue of probate or letters of administration, as the case may be.Section DMiscellaneous