Section 24 in The Probate and Administration Act, 1977
24. Probate of copy or draft of lost will.
- When the will has been lost or mislaid since the testators death, or has been destroyed by wrong or accident and not by any act of the testator, and a copy of draft,of the will has been preserved, probate may be granted of such copy or draft limited until the original or a properly authenticated copy of it be produced.
