- In this Act, unless there be something repugnant in the subject or context,-(1)"minor" means any person who shall not have completed the age of eighteen years;(2)"will" means any legal declaration of the intentions of the testator with respect to his property which he desires to be carried into effect after his death;(3)"codicil" means an instrument made in relation to a will and explaining, altering or adding to its dispositions. It is considered as forming an additional part of the will.
