Section 10 in The Probate and Administration Act, 1977
10. Separate probate of codicil discovered after grant of probate.
- If a codicil be discovered after the grant of probate, a separate, probate of that codicil may be granted to the executor, if it in no way repeals the appointment of executors made by the will.Procedure when different executors appointed by codicil. - If different executors are appointed by codicil, the probate of the will must be revoked, and a new probate granted of the will and the codicil together.
