Section 107 in The Probate and Administration Act, 1977
107. Abatement of general legacies, executor not to pay one legatee in preference to another.
- If the assets, after payment of debts, necessary expenses and specific legacies, are not sufficient to pay all the more general legacies in full, the latter shall abate or be diminished in equal proportions;and in the absence of any direction to the contrary in the will, the executor has no right to pay one legatee in preference to another, nor to retain any money on account of a legacy to himself or to any person for whom he is a trustee.
