Section 5th in The Probate and Administration Act, 1977
5th.
, that the person to whome the grant was made has wilfully and without reasonable cause omitted to exhibit an inventory or account in accordance with the provisions of Chapter VII of this Act, or has exhibited under that chapter an inventory or account which is untrue in a material respect.Illustrations(a)The Court by which the grant was made had no jurisdiction.(b)The grant was made without citing parties who ought to have been cited.(c)The will of which probate was obtained was forged or revoked.(d)A obtained letters of administration to the estate of B, as his widow, but it has since transpired that she was never married to him.(e)A has taken administration to the estate of B as if he had died intestate, but a will has since been discovered.(f)Since probate was granted, a later will has been discovered.(g)Since probate was granted,codicil has been discovered which revokes or adds to the appointment of executors under the will.(h)The person to whom probate was, or letters of administration were, granted, has subsequently become of unsound mind.Chapter-V Of the Practice in granting and revoking Probates and letters of Administration
