Section 130 in The Probate and Administration Act, 1977
130. Interest when no time has been fixed for the payment of a general legacy
- Where no time has been fixed for the payment of a general legacy,interest begins to run from the expiration of one year from the testator's death.Exceptions. - (1) where the legacy is bequeathed in satisfaction of a debt, interest runs from the death of the testator.(2)Where the testator was a parent or a more remote ancestor of the legatee, or has put himself in the place of a parent of the legatee, the legacy shall bear interest from the death of the testator.(3)where a sum is bequeathed to a minor with a direction to pay for his maintenance out of it, interest is payable from the death of the testator.
