Section 19 in The Probate and Administration Act, 1977
19. Grant of administration to universal of residuary legatee.
- When the deceased has made a will, but has not appointed an executor, or when he has appointed an executor who is legally incapable or refuse to act, or has died before the testator, or before he has proved the will,or when the executor dies after having proved the will, but before he has administered all the estate of the deceased, an universal or residuary legatee may be admitted to prove the will, and letters of administration with the will annexed may be granted to him of the whole estate, or of so much thereof as may be unadministered.
