Section 28 in The Probate and Administration Act, 1977
28. Administration with will annexed to attorney of absent executor.
- When any executor is absent from the Province in which application is made, and there is no executor within the Province willing to act, letters of administration with the will annexed may be granted to the agent of the absent executor, for the use and benefit of his principal, limited until he shall obtain probate or letters of administration granted to himself.
