Section 79 in The Probate and Administration Act, 1977
79. Assignment of administration-bond.
- the Court may, on application made by petition and on being satisfied that the engagement of any such bond has not been kept, an upon such terms as to security, or providing that the money received be paid into Court, or otherwise as the Court may think fit,assign the same to some proper person,who shall thereupon be entitled to sue the said bond in his ow n names as if the same had been originally given to him instead of to the Judge of the Court, and shall be entitled to recover thereon, as trustee for all persons interested, the full amount recoverable in respect of any breach there of.
