The Indian Succession Act, 1925

Schedule VI

(Seesection 289)

Form of Probate

I, Judge of the District of [or Delegate appointed for granting probate orletters of administration in (here insert the limits of the Delegate's jurisdiction)], hereby make knownthat on the day of in the year , the last will of , late of , a copy whereof ishereunto annexed, was proved and registered before me, and that administration of the property andcredits of the said deceased, and in any way concerning his will was granted to , the executor inthe said will named, he having undertaken to administer the same, and to make a full and true inventory of the said property and credits and exhibit the same in this Court within six months from the date of this grant or within such further time as the Court may, from time to time, appoint, and also to render to this Court a true account of the said property and credits within one year from the same date, or within such further time as the Court may, from time to time, appoint.

Schedule VII

(See Section 290)

Form of Letters of Administration

I, Judge of the District of [or Delegate appointed for granting probate orletters of administration in (here insert the limits of the Delegate's jurisdiction)], hereby makeknown that on the day of letters of administration (with or without the will annexed, as thecase may be), of the property and credits of , late of ,deceased, were granted to , thefather (or as the case may be) of the deceased, he having undertaken to administer the same and to make a full and true inventory of the said property and credits and exhibit the same in this Court, within six months from the date of this grant or within such further time as the Court may, from time to time, appoint, and also to render to this Court a true account of the said property and credits within one year from the same date, or within such further time as the Court may, from time to time, appoint.

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