Section 33 in The Probate and Administration Act, 1977
33. Administration for use and benefit of lunatic.
- If a sole executor or sole universal of residuary legatee, or a person who would be solely entitle to the estate of the intestate according to the rule for the distribution of intestates estates applicable in the case of the deceased, be a minor or lunatic, letters of administration with or without the will annexed, as the case may be shall be granted to the person to whome the care of his estate has been committed by competent authority, or if there be no such person, to such other person as the court thinks fit to appoint, for the use and benefit of the minor or lunatic, until he attains majority or becomes of sound mind, as the case may be.
