Section 16 in The Probate and Administration Act, 1977
16. Grant of administration where executor has not renounced.
- When a person appointed an executor has not renounced the executorship, letters of administration shall not be granted to any other person until a citation has been issued calling upon the executor to accept or renounce is executorship.Exception. - Except that, when one or more of several executors has or have proved a will, the Court may, on the death of the survivor of those who have proved, grant letters of administration without citing those who have not proved.
