Section 119 in The Probate and Administration Act, 1977
119. When annuity, to be paid quarterly or monthly, first falls due.
- Where there is a direction that the annuity shall be paid quarterly or monthly, the first payment shall be due at the end of the first quarter or first month, as the case may, be, after the testator's death, and shall, if the executor think fit, be paid when due ; but the executor shall not be bound to pay it till the end of the year.
