Section 82 in The Probate and Administration Act, 1977
82. Grant of probate or administration alone to sue, etc , until same revoked.
- After any grant of probate or letters of administration, no person other than the person to whom the same shall have been granted shall have power to sue or prosecute any suit, or otherwise act as representative of the deceased, until such probate or letters of administration shall have been recalled or revoked.
