Section 10 in The Succession (Property Protection) Act, 1977
10. Allowance to apparent owners pending custody by curator.
- Pending the custody of the property by the curator, it shall be lawful for the Judge to make such allowances to parties having a prima facie right thereto as upon a summary investigation of the rights and circumstance of the parties interested he shall consider that necessity may require, taking, at his discretion, security for the repayment thereof with interest, in case the party shall, upon the adjudication of the summary suit, appear not be entitled thereto.
