Report No. 185

Section 72

This section refers to 'proof of document not required by law to be attested'. It reads:

"72. An attested document not required by law to be attested may be proved as if it was unattested."

The 69th Report again confined Section 72 to wills. (No doubt, there are categories of wills not required to be atteste.- see Indian Succession Act, 1925). The revised Section 72 we propose is as follows:

"72. Proof of wills or other document not required by law to be attested.- An attested will or other document not required by law to be attested may be proved as if it was unattested."