Section 123 in The Probate and Administration Act, 1977
123. Procedure when no fund charged with, or appropriated to, annuity.
- Where an annuity is given and no fund is charged with its payment or appropriated by the will to answer it, an annuity of the specified amount shall be purchased, or,if no such annuity can be obtained, then a sum sufficient to produce the annuity shall be invested for that purpose in such securities as the High Court may. by any general rule to be made from time to time, authorise or direct.
