Section 111 in The Probate and Administration Act, 1977
111. Legacies treated as general for purpose of abatement.
- For the purpose of abatement, a legacy for life, a sum appropriated by the will to produce an annuity, and the value of an annuity when no sum has been appropriated to produce it, shall be treated as general legacies.Chapter-VIII Of the Executor's Assent to a Legacy
