- In this Act, unless the context otherwise requires,--(a)"assets" means all the property, movable and immovable, of a deceased person, which is chargeable with and applicable to the payment of his debts and legacies, or available for distribution among his heirs and next-of-kin;(b)"letters of administration" includes any letters of administration whether general or with a copy of the will annexed or limited in time or otherwise;(c)"next-of-kin" includes a widower or widow of a deceased person, or any other person who by law would be entitled to letters of administration in preference to a creditor or legatee of the deceased; and(d)"prescribed" means prescribed by rules made under this Act.
